(1)Where, in a suit by or against the Government or by or against a public officer in respect of any act purporting to be done by him in his official capacity, a decree is passed against the Union of India or a State or, as the case may be, the public officer, such decree shall not be executed except in accordance with the provisions of sub-section (2).] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 27 (w.e.f. 1.2.1977).](2)Execution shall not be issued on any such decree unless it remains unsatisfied for the period of three months computed from the date of [such decree] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 28, for " such report" (w.e.f. 1.2.1977).].(3)[ The provisions of sub-sections (1) and (2) shall apply in relation to an order or award as they apply in relation to a decree, if the order or award-(a)is passed or made against [the Union of India][or a State or a public officer in respect of any such act as aforesaid, whether by a Court or by any other authority; and [Inserted by Act 32 of 1949, Section 2.](b)is capable of being executed under the provisions of this Code or of any other law for the time being in force as if it were a decree.]][Suits by Aliens and by or against Foreign Rulers, Ambassadors and Envoys] [Substituted by Act 2 of 1951, Section 12, for the former heading and Sections 83 to 87. ]
