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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(5) in Gujarat Rural Debtors' Relief Act, 1976

(5)The order of the debt settlement officer under this section granting refund of an amount to a debtor shall be executed by the Civil Court having jurisdiction in the area in which the debtor resides as if such order were a decree or order of that Court.