Section 9 in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
9. [ Manner of execution of an order under section 20(2).- Every officer or authority referred to in Chapter III of the Act shall, after making an order under that chapter, send forthwith a copy of the order to the officer or authority referred to in sub-section (2) of section 20 for execution. On receipt of the copy of the order, the officer or authority, as the case may be, shall execute the order as far as practicable in the manner laid down in the Code of Civil Procedure, 1908 (V of 1908), after serving on the person against whom execution is to be made, a notice to show cause, within seven days of the date of service of the notice, why the order should not be executed.
Explanation.- For the purpose of this rule receipt of the copy of the order meant for execution shall be deemed to be an application of the decree-holder for execution.] [Substituted by the Notification No. 2730-L. Ref./20R-5/80 dated 20.11.1980, published in Calcutta Gazette, dated 5.12.1980]
