Code of Civil Procedure, 1908

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Sections	Particulars
Part IX	Special Provisions Relating To The {Subs. By Act 2 Of 1951, S.14, For "Chartered High Courts".}[High Courts For Part A States And Part B States]
118	Execution of decree before ascertainment of costs
Description	Where any such High Court considers it necessary that a decree passed in the exercise of its original civil jurisdiction should he be executed before the amount of the costs: incurred in the suit can ask be ascertained by taxation, the Court may order that the decree shall be executed forthwith, except as to so much thereof as relates to the costs; and, as to so much thereof as relates to the costs, that the decree may be executed as soon as the amount of the costs shall be ascertained by taxation.