Section 63(2) in The Code of Civil Procedure, 1908
(2)Nothing in this section shall be deemed to invalidate any proceeding taken by a Court executing one of such decrees.[ Explanation .-For the purposes of sub-section (2), "proceeding taken by a Court" does not include an order allowing, to a decree-holder who has purchased property at a sale held in execution of a decree, set off to the extent of the purchase price payable by him.]
