Section 23 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
23. Execution of orders of Controller and Commissioner.
- Every order of the Controller passed under this Act, where no appeal against such order has been preferred under section 24, every order of the appellate authority on appeal under section 24 and every order of the Commissioner passed in revision under section 26 shall be executed by the court as if such orders were a decree passed by such court.
