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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(2) in The Punjab Town Improvement Act, 1922

(2)Every award of the tribunal, and every order made by the tribunal for the payment of money, shall be enforced by a Court of Small Causes, or if there be no such Court, by the Senior Sub-Judge within the local limits of whose jurisdiction it was made as if it were a decree of that Court.