145. No copy of decree or fresh vakalatnama required.
(1)Notwithstanding anything contained in sub-Rule, (3) of Rule 11 of Order XXI in Schedule 1 to the Code of Civil Procedure, 1908 the Court shall not, unless for special reasons to be recorded in writing, direct the decree-holder to file a copy of the decree or any fresh vakalatanama for the purpose of executing the decree.(2)An application for the execution of a decree for arrears of rent obtained by a landlord shall not be made by an assignee of the decree unless the landlord's interest in the land has become and is vested in him, notwithstanding anything contained in Rule 16 of Order XXI in Schedule I to the Code of Civil Procedure, 1908.
