Section 55(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)[The Government] [Substituted for "His Highness" by Act No. X of 1996.] may, by notification in the Government Gazette, declare that any person or class of persons whose arrest might be attended with danger or inconvenience to the public shall not be liable to arrest in execution of a decree otherwise than in accordance with such procedure as may be prescribed by [the Government] [Substituted for "His Highness" by Act No. X of 1996.] in this behalf.
