Section 67(3) in The Code of Civil Procedure, 1908
(3)[ Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature.] [Inserted by Act 20 of 1983, Section 2 and Sch. (w.e.f. 15.3.1984).]Delegation to Collector of power to execute decrees against immovable property
