Section 68 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
68. Power to prescribe rules for transferring to Collector execution of certain decrees.
- 3. Substituted for "His Highness" by Act X of 1996.[The Government] may declare, by notification in the Government Gazette, that in any local area the execution of decrees in cases in which a Court has ordered any immovable property to be sold, or the execution of any particular kind of such decrees, or the execution of decrees ordering the sale of any particular kind of, or interest in, immovable property, shall be transferred to the Collector. From the day on which this Act comes into force, no decree shall be transferred to the Collector unless and until 4. Substituted for "His Highness" by Act X of 1996.[the Government] has made a declaration as required by this section.
