Section 20 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
20. Execution of orders of Controller and Commissioner.
- Every order of the Controller passed under this Act where an appeal, against such order has been preferred under section 21, every order of the appellate authority on appeal under Section 21 and every order of the Commissioner passed in revision under section 23 shall be executed by the Court as if such order were a decree passed by such Court.
