(2)Decrees and orders.-(a) Decree in civil suits shall be drawn up in accordance with the procedure prescribed in the Code of Civil Procedure (Act 5 of 1908), and a time shall be specified in the decree for satisfaction thereof by the judgement debtor.(b)If on the application of the decree-holder or the judgement-debtor, the Gram Sabha Adalat which passed the decree or the order finds after enquiry that the decree has been satisfied wholly or partly the Adalat shall enter the fact in the register maintained for the purpose.(c)If the decree is not satisfied within the specified time, the decree-holder may apply to the Gram Sabha Adalat which passed the decree in a written application in a tabular form, as provided under Order 21, Rule 11 of the Code of Civil Procedure (Act 5 of 1908), as far as may be applicable. Thereafter the Adalat shall proceed to execute the decree in the accordance with the provisions laid down in Order 21 of the said Code so far as may be applicable.
