(3)Part A of civil records of Class III shall be preserved for 24 years.(3-A) Application under Order XXI, Rule II of the Code of Civil Procedure.-In the case of execution application of money decrees the record shall be preserved for 12 years from the date of the final decision in the execution case except in cases where an appeal or revision or any other proceeding against the order of the executing court is pending in a higher court or immovable properly has been attached in which case the record shall be preserved for 24 years.
