Section 82(3) in The Code of Civil Procedure, 1908
(3)[ The provisions of sub-sections (1) and (2) shall apply in relation to an order or award as they apply in relation to a decree, if the order or award-(a)is passed or made against [the Union of India][or a State or a public officer in respect of any such act as aforesaid, whether by a Court or by any other authority; and [Inserted by Act 32 of 1949, Section 2.](b)is capable of being executed under the provisions of this Code or of any other law for the time being in force as if it were a decree.]][Suits by Aliens and by or against Foreign Rulers, Ambassadors and Envoys] [Substituted by Act 2 of 1951, Section 12, for the former heading and Sections 83 to 87. ]
