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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(i) in The Punjab Land Revenue Rules

(i)Orders of ejectment from, and delivery of possession of immovable property shall be enforced in the manner provided in the Code of Civil procedure for the time being in force in respect of the execution of a decree whereby a Civil Court has adjudged ejectment from, or delivery of possession of such property.