Section 16(2) in Small Causes Court Act, 1968 (1911 A. D.)
(2)Where a person has become liable as surety under the proviso to sub-section (1), the security may be realised in manner provided by section [45] [Substituted by Act IX of 1988 for '253'.] of the Code of Civil Procedure, [1977] [Added by Act IX of 1988.].
