Section 42(4) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(4)Nothing in this section shall be deemed to confer on the Court to which a decree is sent for execution any of the following powers, namely:(a)power to order execution at the instance of the transferee of the decree;(b)in the case of decree passed against a firm, power to grant leave to execute such decree against any person, other than such a person as is referred to in clause (b), or clause (c) of sub-rule (1) of rule 50 of Order XXI].[43. Omitted] [Section 43 omitted by Act No. 1 of Svt. 2011.][44. Execution of decrees passed by Courts in other States in India. - The Government may, by notification in the Government Gazette, declare that decrees of any Civil or Revenue Court situate in India beyond the limits of the Jammu and Kashmir State or of any Court established or continued by the authority of the Central Government of India outside India or any class of such decrees may be executed in the State as if they had been passed by Courts of the State] [Substituted ibid.][45. Execution of decrees passed by Courts in reciprocating territory. - (1) Where a certified copy of a decree of the Superior Courts, of any reciprocating territory has been filed in a District Court, the decree may be executed in the State as if it had been passed by the District Court.
