209. Delivery of possession of immovable property. -
When [an order is made that a person be put in possession of any immovable property] [Substituted by U.P. Act No. 11 of 1941.], the officer making the order may deliver over possession in the same manner, and with the same powers in regard to all contempts, resistance and the like, as may be lawfully exercised by the Civil Courts, in execution of their own decrees.
