Section 22(5) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(5)Where costs are awarded by a Tribunal or the Special Appellate Tribunal, the order for costs shall be executable by Civil Court having jurisdiction over the area with reference to which the Tribunal or the Special Appellate Tribunal gave its decision, as if it were a decree passed by that Court.
