Section 35 in The M.P. Accommodation Control Act, 1961
35. [ Rent Controlling Authority to exercise powers of Civil Court for execution of other order. [Substituted by MP Act 27 of 1983 w.e.f. 16-8-1983.]
- Save as otherwise provided in Section 34, an order made by the Rent Controlling Authority or an order passed in appeal under this Chapter or in a revision under Chapter III-A shall be executable by the Rent Controlling Authority as a decree of a Civil Court and for this purpose, the Rent Controlling Authority shall have all the powers of a Civil Court.]
