Section 82(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(3)[ The provisions of sub-sections (1) and (2) shall apply in relation to an order or award as they apply in relation to a decree, if the order or award-(a)is passed or made against the State of Jammu and Kashmir or a public officer in respect of any such act as aforesaid, whether by a Court or by any other authority, and(b)is capable of being executed under the provisions of this Code or of any other law for the time being in force as if it were a decree.]Suits by Aliens and by or Against Foreign and Native Rulers
