Section 57 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
57. Orders passed by Appellate Tribunal to be executable as a decree.
(1)Every order made by the Appellate Tribunal under this Act shall be executable by the Appellate Tribunal as a decree of civil court, and for this purpose, the Appellate Tribunal shall have all the powers of a civil court.(2)Notwithstanding anything contained in sub-section (1), the Appellate Tribunal may transmit any order made by it to a civil court having local jurisdiction and such civil court shall execute the order as if it were a decree made by the court.
