Report No. 10
59. Execution of final order.-
Every final order of the court under this Act shall be executable as if it were a decree of the court; and the provisions of the Code of Civil Procedure, 1908 (5 of 1908) relating to execution shall, as far as may be, apply to it.
Provided that execution shall not be issued on any such order against the Government or any officer thereof unless it remains unsatisfied for a period of three months computed from the date of such order.