(2)A similar procedure shall be followed when a decree is received by the District Judge for execution from a court not subordinate to the High Court except that the District Judge may send the decree together with the application for execution to a court subordinate to him which shall, after the execution has been carried out, return the papers to the District Judge. The District Judge shall consign the papers to the record-room of his court certifying the results to the court which passed the decree as required by Section 41 of the Code.
