(9)In cases where no one is entitled to recover anything, the record shall be destroyed one year from the date of the decree or order finally disposing of the case. In cases where a decree has been fully satisfied, the record shall be destroyed at the end of one year from the date of satisfaction of the decree. In other cases where satisfaction is not obtained in Court or certified earlier, the record shall be destroyed at the end of the twelve years from-(a)the date of the decree sought to be executed, or(b)where the decree or any subsequent order directs payment of money or delivery of property to be made at the fixed date or at recurring intervals, the date so fixed, or the end of the last of such recurring intervals, as the case may be.The record of proceedings in execution of a decree deposited in the record-room after the expiry of twelve years from the date of the decree shall be destroyed after one year from the date of the final order passed in the proceedings.Section IV-Record-Room Registers
