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State of Bihar - Section

Section 57 in The Bihar State Housing Board Act, 1982

57. Enforcement of the Award or order of the Tribunal.

- Every Award of the Tribunal and every order made by the Tribunal for the payment of money, for the delivery of possession or removal of any structures shall be enforced by the District Court in the jurisdiction of which the land, comprised in the scheme is situated as if it were a decree of that Court.