Section 17 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
17. Execution of order of Controller and Commissioner.
- Every order of the Controller passed under this Act where no appeal against such order has been preferred under section 18, every order of the appellate authority on appeal under Section 18 and every order of the Commissioner passed in revision under section 18B shall be executed by the Court, as if such orders were a decree passed by such Court.
