Section 672 in Greater Hyderabad Municipal Corporation Act, 1955
672. Execution of orders of the Judge and the High Court.
(1)All orders of the Judge shall be executed in the same manner as if they were decrees of the Court of Small Causes passed under [the Telangana Small Causes Court Act, 1330 F (Act VI of 1330 F).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](2)All orders of the High Court shall be executed as if they were decrees of the High Court.
