Section 18 in Control of National Highways Land and Traffic) Act, 2002
18. Execution of orders of Tribunal
(1)An order passed by the Tribunal under this Act shall be executable by the Tribunal as a decree of a Civil Court, and for this purpose, the Tribunal shall have all the powers of the Civil Court.(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.
