Section 2 in The Indian Independence Pakistan Courts (Pending Proceedings) Act, 1952
2. Definition.
In this Act, the expression" decree to which this Act applies" means any such judgment, decree or order as is referred to in-(i)clause (3) of article 4 of the Indian Independence (Legal Proceedings) Order, 1947 , or(ii)paragraph (5) or paragraph (6) of article 13 of the High Courts (Bengal) Order, 1947 , or(iii)paragraph (4) or paragraph (6) 2 of article 13] of the High Courts (Punjab) Order, 1947 , which has been or may hereafter be passed by a Court in Pakistan and which imposes any liability or obligation on a Government in India.
