27. Form of application for execution of decrees and orders.
- Applications referred to in Section 183 of the Act, for the execution of decrees or orders passed by a Deputy Commissioner under the Act, shall be made in the form prescribed by Rule 11, clause (2), and Rule 12 of Order XXI in the first schedule to the Code of Civil Procedure, 1908 (Act V of 1908), so far as they are applicable.
