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[Section 32] [Complete Act]
Central Government Act
Section 32(8A) in The State Financial Corporations Act, 1951
(8A) 2[ An order under this section transferring the management of an industrial concern to the Financial Corporation shall be carried into effect, as far as may be practicable, in the manner provided in the Code of Civil Procedure, 1908 , (5 of 1908 .) for the possession of immovable property or the delivery of movable property in execution of a decree, as if the Financial Corporation were the decree- holder.]