Section 27 in Telangana Societies Registration Act, 2001
27. Enforcement of orders.
- Orders made under section 24 shall, on application, be enforced as follows:-(a)when made by a liquidator, by any civil court having local jurisdiction in the same manner as a decree of such court; and(b)when made by the court on appeal, in the same manner as a decree of that court.Chapter - V Miscellaneous
