(1)A decree or order passed by a Panchayati Adalat shall be executed by it in such manner as may be prescribed. If the defendant's property is situated outside the jurisdiction of the Panchayati Adalat passing such decree or order, it may transfer the decree or order for execution in the prescribed manner to the Circle Panchayat within whose jurisdiction the property may be situated, and if there be no such Circle Panchayat then to the civil court within whose jurisdiction it may be situated.(2)If a Panchayati Adalat finds any difficulty in executing a decree, it may forward the decree to the Senior Sub-Judge, who shall then execute the decree as if it were a decree passed by him.(3)An order for costs in a proceeding under the Delhi Land Revenue Act, 1954, shall, as for as possible, be executed as provided in sub-sections (1) and (2) above; sub-section (2) shall be read and construed as if for words 'Senior Sub-Judge' the words 'Revenue Assistant' were substituted.
