Section 71 in The Himachal Pradesh Panchayati Raj Act, 1994
71. Execution of decrees.
(1)A decree or order passed by a Gram Panchayat shall be executed in such manner as may be prescribed. If the property of the defendant or respondent, as the case may be, is situated outside the jurisdiction of the Gram Panchayat passing such order or decree, it may transfer the decree or order for execution in the prescribed manner to the Gram Panchayat within whose jurisdiction the property may be situated and if there be no such Gram Panchayat then to the court of the Sub-Judge or the Judicial Magistrate within whose jurisdiction it may be situated and the said Gram Panchayat or the Sub-Judge or the Judicial Magistrate, as the case may be, shall execute the decree or order as if it were a decree or order passed by it or him.(2)If a Gram Panchayat finds any difficulty in executing a decree or order, it may forward the same to the Sub-Judge or the Judicial Magistrate concerned and the Sub-Judge or the Judicial Magistrate, as the case may be, shall than execute the decree or order as if it were a decree or order passed by him.(3)An order under the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954), shall, as far as possible, be executed as provided in sub-sections (1) and (2). Sub-section (2) shall be read and construed as if for the word "Sub-Judge" the words "Collect concerned" were substituted.
