Section 21(3) in The Code of Civil Procedure, 1908
(3)No objection as to the competence of the executing Court with reference to the local limits of its jurisdiction shall be allowed by any Appellate or Revisional Court unless such objection was taken in the executing Court at the earliest possible opportunity, and unless there has been a consequent failure of justice.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 8 (w.e.f. 1.2.1977). ]
