Section 24 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
24. Recovery of money awarded.
Every award given by the Registrar or the Registrar's nominee or the board of nominees under section 23, shall if not carried out, on a certificate signed by the Registrar be deemed to be a decree of a Civil Court and shall be executed in the same manner as a decree of such court.
