Execution of Decrees, Bombay [Repealed]
ACTNO. 7 OF 1851
06 January, 1852
Repealed by Act 10 of 1861
Passed by the Hon'ble the President of the Council of India in Council on the 13th June 1851, with the assent of the Most Noble the Governor General of India.
To amend the law of the Bombay Presidency relating to execution of Decrees.
Whereas it is necessary to amend the Law of the Bombay Presidency, relating to execution of Decrees, It is enacted as follows:
I. Clause 2nd, Section LXI. Regulation IV. and Clause 3rd, Section VII. Regulation XXIX. 1827, of the Bombay Code, are repealed.
II. Decrees in Civil Suits, whether original or in appeal, shall be executed by the Court in which the original Decree was passed, and every application for execution of a Decree shall be made to the Court in which the Decree was originally passed.