Section 43(3) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(3)Every decree or order made or sentence passed by any of the existing Civil Courts shall be deemed for the purposes of execution to have been made or passed by the corresponding Court established under this Act.Explanation.- In this sub- section, the expression" corresponding Court" means the Court in which the case or proceeding in which the decree or order was made or sentence was passed would have lain, if the case or proceeding had been instituted after the commencement of this Act.
