Section 229(b) in Civil Court Rules of the High Court of Judicature at Patna
(b)If the proceeding comprised in a Class IV record arose out of an application to execute a decree in a suit included in Class I, and a question is determined as to the construction of the decree, of its effect as regards all or any of the parties thereto, the record shall be divided into two files to be styled and a marked respectively File A and File C.
