Section 67(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)When on the date on which this Code comes into operation, any special rules as to sale of land in execution of decrees are in force in any local area, 2. Substituted for "His Highness" by Act X of 1996.[the Government] may, by notification in the Government Gazette, declare such rules to be in force, or may, by a like notification, modify the same.Every notification issued in the exercise of powers under this sub-section shall set out the rules so continued or modified.Delegation to Collector of Power to Execute Decrees Against Immovable Property
