47. Certain provisions of Civil Procedure Code to be applicable to execution of decrees transferred to Collector.
- The provisions of sections 321,322,322-A, 322-B, 322-C, 322-D, 323,324, 324-A, 325,325-A, 325-C of the Code of Civil Procedure, shall subject to the provisions of this Act and to such rules as may be prescribed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] under section 45, be applicable as far as may be to the execution of decrees transferred under section 45.
