Section 37(1) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(1)The Rent Court shall, on application of any party, execute in the manner as may be prescribed, a final order of any other order passed under this Act by adopting any one or more of the following modes, namely:-(a)delivery of possession of the premises to the person in whose favour the decision has been made;(b)attachment and sale of the movable or immovable property of the opposite party;(c)attachment of any one or more bank accounts of the opposite party and satisfaction of the amount of order to be paid from such account;(d)appointing any advocate or any other competent person including officers of the Rent Court or local administration or local body for the execution of the order.
