Section 18 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
18. Award to have force of decree of District Court.
- An award, including an 'interim' award as confirmed, rescinded or varied by an order in revision if any made under this Act, shall be deemed to be decree within the meaning of Section 2 of the Code of Civil Procedure, 1908 (No. 5 of 1908) of the Principal Civil Court of original jurisdiction within the local limits whereof the award or the interim award has been made and it shall be executable accordingly.
