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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(5) in Kerala Farmers' Debt Relief Commission Act, 2006

(5)The awards of Commission under clause (d) of sub-section (1) shall be executed under the provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) as if it is decree of a Civil Court