Section 19(1) in The Bengal Public Demands Recovery Act, 1913
(1)The attachment of a Civil Court decree for the payment of money or for sale in enforcement of a mortgage or charge shall be made by the issues to the Civil Court of a notice requesting the Civil Court to stay the execution of the decree unless and until-(i)the Certificate Officer cancels notice; or(ii)the certificate holder or the certificate debtor applies to the Court receiving such notice to execute the decree.
