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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(2) in Arunachal Pradesh Housing Board Act, 2014

(2)Every order made by the Tribunal for the payment of money and for the delivery of the possession or removal of any structure shall be enforced by the District Court as if it were the decree of the said Court.