Section 67(2) in The Code of Civil Procedure, 1908
(2)[ When on the date on which this Code came into operation in any local area, any special rules as to sale of land in execution of decrees were in force therein, the State Government may, by notification in the Official Gazette, declare such rules to be in force, or may ] [Added by Act 1 of 1914, Section 3. ][* * *] [The words " with the previous sanction of the G.G. in C." omitted by Act 38 of 1920, Section 2 and Sch. I, Pt. I.] [by a like notification, modify the same.Every notification issued in the exercise of the powers conferred by this sub-section shall set out the rules so continued or modified.] [Added by Act 1 of 1914, Section 3. ]
