Section 18 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
18. [ Execution of orders. [Sections 18 and 18A were substituted for original section 18 by section 15 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
(1)Every order made under sections 10, 14, 15, 16 and 17 and every order passed on appeal under section 23 or on revision under section 25 shall be executed by the Controller, as if, such order is an order of a Civil Court and for this purpose, the Controller shall have all the powers of a Civil Court.(2)An order passed in execution under sub-section (1) shall not be subject to any appeal or revision.
