Section 50(2) in Saurashtra Land Reforms Act, 1951
(2)An order of the Mamlatdar awarding possession or restoring the possession or use of any land shall be executed in the manner provided in section 20 of the Saurashtra Mamlatdars' Courts Ordinance, 1948 (Ordinance No. LII of 1948), as if it was the decision of the Mamlatdar under the said Ordinance.
