Section 20 in The Tripura Agricultural Debtors Relief Act, 1975
20. The order of a Tribunal subject to appeal and revision shall have the effect of a decree of a Civil Court.
- Every order of the Tribunal recording settlement of debt under Section 8, 9, 14 or 15 subject to appeal and revision, shall be deemed to be a decree within the meaning of Clause (2) of Section 2 of the Code of Civil Procedure, 1908 and may be put to execution if necessary, through a Civil Court of competent jurisdiction.
