27. Execution of orders of a Tribunal.—
Subject to the other provisions of this Act and the rules,
2
[the order of a Tribunal finally disposing of an application or an appeal shall be final and shall not be
called in question in any court (including a High Court) and such order] shall be executed in the same
manner in which any final order of the nature referred to in clause
(a) of sub-section
(2) of section 20
(whether or not such final order had actually been made) in respect of the grievance to which the
application relates would have been executed.
CHAPTER V
MISCELLANEOUS
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