Section 58(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)Any order made under sub-section (2) or sub-section (3) shall, on the application of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], be enforced by any Civil Court having local jurisdiction in the same manner as if it were a decree of such Court, or any sum directed to be paid by such order may be recovered as an arrear of land revenue.
