Section 82(1) in The Code of Civil Procedure, 1908
(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).]
