- (i) Order of ejectment from; and delivery of possession of immovable property shall be enforced in the manner provided in the Code of Civil Procedure for the time being in force in respect of the execution of a decree whereby a civil court has adjudged ejectment from ; a delivery of possession of such property.(ii)And in the enforcing of these orders a Revenue-officer shall have all the powers in regard to contempts ; resistance and the like which a civil court may exercise in the execution of a decree of the description mentioned in sub-section (i).[44. Language of revenue offices. - The language of revenue offices at or below district level shall be -Hindi in Devnagri script in the Hindi Region and Punjabi in Gurmukhi script in the Punjabi Region; andEnglish and Urdu in Chandigarh Capital :Provided that the order or judgment; against which an appeal or revision lies under the law for the time being in force; may be written by the Presiding Officer in English.Explanation. - The expression 'Hindi Region' and 'Punjabi Region' shall have the meaning assigned to them in the Punjab Regional Committees Order, 1957] [Substituted for Rules 44, 45 and 46 vide GSR No. 130, dated 4th May, 1964.]Execution of Certain Orders of Civil and Criminal Courts through Revenue-officers[47. Appraisement of value of produce before sale. - When the produce of any land has been attached in pursuance of an order for its attachment and sale addressed to the Collector by a Civil or Criminal Court, the Collector shall direct that an appraisement of the attached produce be made by a Revenue-officer or by the kanungo of the circle in which the land is situated. The produce shall not be sold until the appraisement has been approved by the Collector or by a Revenue-officer appointed in that behalf by the Collector.] [Financial Commissioner's notification No. 201, dated 18th August, 1965.]
