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Code of Civil Procedure, 1908 82.Execution of decree.- (1) {Subs. by Act 32 of 1949, s.2, for certain former words.} [Where in a suit by or against the Government, or by or against a public officer in respect of any such act as aforesaid, a decree is passed against {Subs. by the A.O.1950 for "the Dominion of India".} [the Union of India] or a State or, as the case may be, the public officer], a time shall be specified in the decree within which it shall be satisfied; and, if the decree is not satisfied within the time so specified, the Court shall report the case for the orders of the State Government. (2) Execution shall not be issued on any such decree unless it remains unsatisfied for the period of three months computed from the date of such report. {Ins.by Act 32 of 1949, s.2.} [(3) The provisions of sub-sections (1) and (2) shall apply in relation to an order or award as they apply in relation to a decree, if the order or award- (a) is passed or made against 1[the Union of India] or a State or a public officer in respect of any such act as aforesaid, whether by a Court or by any other authority, and (b) is capable of being executed under the provisions of this Code or of any other law for the time being in force as if it were a decree.] { The new ss.33 to 37B were subs. by Act 2 of 1951, s.12, for the former ss.33 to 37.}    |
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