Section 219 in Civil Court Rules of the High Court of Judicature at Patna
219.
(1)Class IV includes-Proceedings in execution of decrees in suits belonging to Classes I, II, and III.(2)Class IV-A includes-Proceedings in execution of decrees in suits belonging to Class III-A.Note 1. - Under the law, all such proceedings are proceedings in the suit and they must be entitled as such; but for the purpose of the arrangement and ultimate disposal of the record, each application for execution shall be treated as a separate case, the record of which shall include the papers on all matters connected with the execution from the date on which the application was presented until it is finally disposed of.Note 2. - Proceedings by which decrees are sent or transferred for execution are included under this general heading.Note 3. - Orders under section 169 of the Bihar Tenancy Act should be written on the order-sheet of the case on which the proceedings arise and the papers relating thereto should form part of the record of the case.
