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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Kerala - Subsection

Section 144(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)An order for payment of costs, where execution for its recovery is necessary, shall, on application by the party entitled to the costs, be executed by the Land Tribunal or by the Appellate Authority which passed the order for costs, as if it were a Civil Court and its order were a decree passed by that civil Court for payment of money.