- (i) Orders of ejectment from, and delivery of possession of immovable property shall be enforced in the manner provided in the Code of Civil Procedure for the time being in force in respect of the execution of a decree whereby a Civil Court has adjudged ejectment from, or delivery of, possession of such property.(ii)And in the enforcing of these orders a revenue officer shall have all the powers in regard to contempt's, resistance and the like which a Civil Court may exercise in the execution of a decree of the description mentioned in sub-section (1).
