Section 2 in The Code Of Civil Procedure (Amendment) Act, 2002
2. Amendment of section 39.-
In section 39 of the Code of Civil Procedure, 1908 (5 of 1908 ) (hereinafter referred to as the principal Act), after sub- section (3), the following sub- section shall be inserted, namely:-(4)Nothing in this section shall be deemed to authorise the Court which passed a decree to execute such decree against any person or property outside the local limits of its jurisdiction.
