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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in Control of National Highways Land and Traffic) Act, 2002

(2)Notwithstanding anything contained in sub-section (1),the Tribunal may transmit any order made by it to the Civil Court having local jurisdiction and such Civil Court shall execute the order as if it were a decree made by that Court.