Section 37(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(3)The award shall be executed as follows-(i)If the debtor makes default in the payment of any instalment due under the award to any creditor, such creditor may apply in the prescribed form to the Board for execution of the award.(ii)If the Board, on receipt of such application, is satisfied that the debtor has made default in the payment of the instalment, the Board shall transfer the award for execution to the Collector, and thereupon the Collector shall recover the amount of the instalment from the debtor as arrears of the land revenue :Provided that nothing in clauses (i) and (ii) shall affect the right of Government, a local authority, or a co-operative society to have recourse to any mode of the recovery allowable by any law for the time being in force.(iii)If the Board has passed an order for the delivery of the possession of any property under clause (v) of sub-Section (2) of Section 32 such order shall on the application be executed by the Board as if it were a decree passed by it.
