Section 6(4) in Malabar Compensation for Tenants Improvements Act, 1899
(4)Every matter arising under sub-section (3) shall be deemed to be a question relating to the execution of a decree within the meaning of clause (c) of section 244 of the [Code of Civil Procedure.] [See now section 47 of the Code of Civil Procedure, 1905 (Central Act V of 1908).]
