Section 145(d) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(d)[the decree or order may be executed in the manner herein provided for the execution of decrees, namely:- [Substituted by Act No. XI of 1983, w.e.f. 15-8-1983.](i)if he has rendered himself personally liable, against him to that extent;(ii)if he has furnished any property as security, by sale of such property to the extent of the security;(iii)if the case falls both under clauses (i) and (ii), then to the extent specified in those clauses;
