Section 82(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)Execution shall not be issued on any such decree unless it remains unsatisfied for the period of three months computed from the date of [such decree] [Substituted by Act No. XI of 1983, section 24, w.e.f. 15.8.1983.].
