Section 10 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
10. Execution of order of ejectment etc.
(1)Orders 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 decree whereby a Civil Court had adjudged ejectment from, or delivery or possession of such property.(2)And in the enforcing of these orders a Revenue Officer shall have all the powers in the matter of resistance and the like which a Civil Court may exercise in the execution of a decree of the description mentioned in sub-rule. (1).
