(1)The Rent Tribunal shall, on application of any party, execute, in the manner prescribed, a final order or any other order passed under this Act by adopting any one or more of the following modes, namely :-(a)attachment and sale of the movable or immovable property of the opposite party;(b)arrest and detention of the opposite party;(c)attachment of any one or more bank accounts of the opposite party and satisfaction of the amount of order to be paid from such account;(d)attachment of salary and allowance of a Government servant or employee of any nationalised hank, local authority, corporation, Government company;(e)appointing any advocate as Commissioner on such remuneration as may be fixed or deputing any officer of the Tribunal or local administration or local body for execution of the order.(f)delivery of possession of the premises to the applicant.
