Section 53 in The Assam Frontier (Administration of Justice) Regulation, 1945
53. Execution of decrees.
(1)If any decree is modified or amended as a result of an appeal or of an order under Section 50 the decree as so modified or amended shall for the purposes of execution be deemed to be decree of the Original Court.(2)Decree against persons resident beyond the jurisdiction of the Court if satisfaction cannot be obtained within the Tract, shall be transferred for execution to a Court having jurisdiction.
