Section 22 in The Railway Claims Tribunal Act, 1987
22. Execution of orders of Claims Tribunal .-(1) An order made by the Claims Tribunal under this Act shall be executable by the Claims Tribunal as a decree of Civil Court and, for this purpose, the Claims Tribunal shall have all the powers of a Civil Court.
(2)Notwithstanding anything contained in sub-section (1), the Claims Tribunal may transmit any order made by it to a Civil Court having local jurisdiction and such Civil Court shall execute the order as if it were a decree made by that Court.
