Section 44A(1) in The Code of Civil Procedure, 1908
(1)Where a certified copy of a decree of any of the superior Courts of [* * *] any reciprocating territory has been filed in a District Court, the decree may be executed in [India ] [Substituted by Act 2 of 1951, Section 3, for " the States" . ]as if it had been passed by the District Court.
