38. Court by which decree may be executed. A decree may be executed either by the court which passed it, or by the Court to which it is sent for execution.
|
 |
|||
Civil Procedure Code 1908 , Section 38 |
38. Court by which decree may be executed. A decree may be executed either by the court which passed it, or by the Court to which it is sent for execution.
|
|
|||