Section 36 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
36. Decree for delivery of immovable property when in occupancy of tenant. - Where a decree is for the delivery of any immovable property in the occupancy of a tenant or other person entitled to occupy the same and not bound by the decree to relinquish such occupancy, the Court shall order delivery to be made by affixing a copy of the warrant in some conspicuous place on the property, and proclaiming to the occupant by beat of drum or other customary mode, at some convenient place, the substance of the decree in regard to the property.
