(3)Any person in whose favour a certificate is issued under sub-section (2) may apply to the principal Civil Court of original jurisdiction within the local limits of whose jurisdiction any person against whom, a certificate is issued has a place of residence or business, for recovery of the amount specified in the certificate and such Court shall thereupon execute the certificate, or cause the same to be executed, in the manner and by the same procedure as if it was a decree for the payment of money passed by itself in a suit.
