So much of the foregoing sections of this Part as empowers a Court to send a decree for execution to another Court shall be construed as empowering a Court in any State to send a decree for execution to any Court established [* * *] by the authority of the Central Government [outside India] [ Substituted by A.O. 1950, for " in any Indian State" .] to which the State Government has by notification in the Official Gazette declared this section to apply.]
