Section 13(2) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
(2)Every order passed the prescribed authority in terms so sub-section (1) shall be deemed to be a decree of a Civil Court and shall be executed by him in the same manner as a decree of such court.Explanation. For the purpose of exercising powers conferred by this sub-section the prescribed authority shall be deemed to be a Civil Court.
