(3)The provisions of the code of Civil Procedure, 1908 (Act V of 1908) relating to appeals to the Supreme Court shall, so far as may be, apply in the case of appeals under this section in like manner as they apply in the case of appeals from decrees of a High Court:Provided that nothing in this sub-section shall be deemed to affect the provisions of sub-section (7) of section 64:Provided further that the High Court may on petition made for the execution of the order of the Supreme Court in respect of any costs awarded thereby transmit the order for execution to any court subordinate to the High Court.
