Section 326 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
326. Costs.
- Any order for the payment of costs made by a Compensation Officer or a Rehabilitation Grants Officer under this Act may be enforced by the person entitled to realize the amount by an application accompanied with a copy of the order presented to the Munsif having jurisdiction who shall proceed to execute it as if it were an application for execution of a decree for the payment of money passed by such Munsif.
