Section 10(4) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
(4)The order under sub-rule (3) of rule 8 passed by the Sub-Divisional Authority or under sub-rule (3) of Rule 10 passed in appeal by the Appellate Authority shall have the force of the decree of the civil court and shall be enforceable as such, and the decretal amount shall be recovered as arrears of land revenue.Form-1(See rule 4)Application to the Sub-divisional Authority under the Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020Before The Sub-Divisional Authority,_______________ApplicantVs_______________Opposite PartySir,The undersigned makes this application for appropriate order of the Sub-divisional Authority as per the provisions of the Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020, on the basis of the following facts and information:-
