Section 28 in The Chota Nagpur Tenancy Rules, 1959
28. Court which will execute decrees or orders. -
A decree or order passed by a Deputy Commissioner may be executed either by himself or by his successor-in-office, or by any Court to which the Deputy Commissioner of the district transfers the application for execution.Explanation. - The expression "Deputy Commissioner of the district" means the actual Deputy Commissioner for the time being and does not include any officer empowered under clause (viii) of Section 3 of the Chota Nagpur Tenancy Act, 1908.
