Section 11(1) in Chhattisgarh Rent Control Act, 2011
(1)The Rent Controller shall, on application of any party, execute, in the manner prescribed, a final order or any other order passed under this Act by adopting any one or more of the following modes, namely ;-(a)attachment and sale of the movable or immovable property of the opposite party;(b)arrest and detention of the opposite party;(c)attachment of any one or more bank accounts of the opposite party and satisfaction of the amount of order to be paid from such account;(d)attachment of salary and allowance of a Government Servant or employee of any Nationalized Bank, Local Authority, Corporation, Government Company;(e)appointing any advocate as Commissioner on such remuneration as may be fixed or deputing any officer of the Tribunal or local administration or local body for execution of the order;(f)delivery of possession of the premises to the applicant.
