Section 13(6) in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
(6)Subject to the provisions of this Act, any decision of the Appellate Authority and, in cases where no appeal has been preferred, the decision of the Controller shall be final and may be executed by the Controller in the manner provided in the Code of Civil Procedure, 1908, for the execution of decrees.
