Section 24(5) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(5)Where costs are awarded by a Tribunal or the Special Appellate Tribunal, the order for costs shall be executable by a Civil Court having jurisdiction over the area with reference to which the Tribunal or the Special Appellate Tribunal gave its decision, as if it were a decree passed by such Court.
