Section 42(2) in The Code of Civil Procedure, 1908
(2)[ Without prejudice to the generality of the provisions of sub-section (1), the powers of the Court under that sub-section shall include the following powers of the Court which passed the decree, namely:-(a)power to send the decree for execution to another Court under section 39;(b)power to execute the decree against the legal representative of the deceased judgment-debtor under section 50;(c)power to order attachment of a decree.
