Section 13(2) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
(2)Where the Tribunal orders recovery of excess amount from the mortgagee under clause (c) of sub-section (1) of section 11, such recovery shall be made as if such order were a decree for money passed by a Civil Court and in executing such decree the Tribunal shall have all the powers of a civil Court executing a decree.
