(1)A decree or order passed by a Panchayati Adalat shall be executed by it in such manner as may be prescribed. If the defendant's property is situated outside the jurisdiction of the Panchayati Adalat passing such decree or order, it may transfer the decree or order for execution in the prescribed manner to the Circle Panchayat within whose jurisdiction the property may be situated, and if there be no such Circle Panchayat then to the civil court within whose jurisdiction it may be situated.
