Section 436 in The Bombay Provincial Municipal Corporations Act, 1949
436. Execution of orders of the Judge and [Appellate Court]. - (1) A1 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 relevant Small Cause Courts Act].
(2)All orders of the [Civil Appellate Courts] shall be executed as if they were the decrees of the [Civil Appellate Court].[436A. Rules of construction in respect of Magistrate for city of Ahemdabad. - The references in this Act to a Magistrate of the First Class or Magistrate shall in relation to the City of Ahmedabad be construed as references to a Magistrate appointed under section 14 of the Ahmedabad City Courts Act, 1961 (Gujarat XIX of 1961).]
