Section 19 in The Rajasthan Small Causes Courts Ordinance, 1950
19. Execution of decrees by Registrar.
(1)If the Judge is absent and an Additional Judge has not been appointed or, having been appointed, is also absent, the Registrar may, subject to any instructions which he may have received from the Judge or, with respect of decrees or orders made by an Additional Judge, from the Additional Judge, make any orders in respect of applications for the execution of decrees and orders made by the Court of which he is Registrar, or sent to that Court for execution, which the Judge might make under this Ordinance.(2)The Judge, in the case of any decree or order with respect to the execution of which the Registrar has made an order under sub- section (1), or the Additional Judge, in the case of any such decree or order which has been made by himself and with respect to which proceedings have not been taken by the Judge under this sub-section, may of his own motion or on application made by a party within fifteen days from the date of the order of the Registrar or of the execution of any process, issued in pursuance of that order, reverse, or modify the order.(3)The period of fifteen days mentioned [in sub-section (3)] [Substituted by Rajasthan Act No. 2 of 1957.] shall be computed in accordance with the provisions of the [Indian Limitation Act, 1908 (Central Act IX of 1908)] [Substituted by Rajasthan Act No. 2 of 1957.] as though the application of the party were an application for review of judgment.
