111. Instruction for satisfaction of decree or adjustment of suit or claim.
- Whenever in any suit against the Government or against any person whose defence has been undertaken by the Government, a final decree has been passed, or when any such suit or claim has been compromised, it is the duty of the District Officer; to take the necessary steps for satisfying the decree, or for adjusting the suit or claim compromised. For this purpose he may issue any necessary instructions to the Government pleader, who will be responsible that the satisfaction of any decree or claim is duly recorded by the Court.
