Section 19(2) in Bengal Public Demands Recovery Act, 1913
(2)Where a Civil Court receives an application under clause (ii) of sub-section (1), it shall, on the application of the certificate-holder or the certificate-debtor, and subject to the provisions of the Code of Civil Procedure, 1908 (Act No. 5 of 1908), proceed to execute the attached decree and apply the net proceeds in satisfaction of the certificate.
