Section 5 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
5. Insertion of new section 11B.
- After section 11A of the principal Act, the following section shall be inserted :"11B. Power of a Labour Court or Tribunal to execute its award by decree, etc. - A Labour Court or a Tribunal shall have the power of a Civil Court to execute its own award as a decree of a Civil Court and also to execute any settlement as defined in clause (p) of section 2 as a decree.".
