Section 31A in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
31A. [ Power of Tribunal to issue certificate of recovery in case of decree or order. [Inserted by Act 1 of 2000, Section 14 (w.r.e.f. 17.1.2000).]
(1)Where a decree or order was passed by any Court before the commencement of the Recovery of Debts Due to Banks and Financial Institutions (Amendment) Act, 2000and has not yet been executed, then, the decree-holder may apply to the Tribunal to pass an order for recovery of the amount.(2)On receipt of an application under sub-section (1), the Tribunal may issue a certificate for recovery to a Recovery Officer.(3)On receipt of a certificate under sub-section (2), the Recovery Officer shall proceed to recover the amount as if it was a certificate in respect of a debt recoverable under this Act.]
