Section 27A in Rajasthan Non-Government Educational Institutions Act, 1989
27A. [ Execution of orders of Tribunal.- The orders of the Tribunal deciding appeals preferred under Sec. 19 and disputes referred to in Section 21 shall be deemed to be the decree of the lowest civil court having territorial jurisdiction over the local area in which the respondents against whom the order has been made, ordinarily resides or carries on business or personally works for gain and shall be executed as such by such civil court.] [Inserted by Rajasthan Act No. 10 of 2003.]
