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State of Assam - Section

Section 52 in Assam State Housing Board Act, 1972

52. Awards and orders of Tribunal to be executed by Civil Courts.

- Every award of the Tribunal and every order made by the Tribunal for the payment of money, for the delivery of possession or removal of any structure shall be enforced by the Assistant District Judge's Court having jurisdiction over the area in which the land concerned in the proceeding of the Tribunal is situated as if it were the decree of the said Court.