ACT NO. 66 OF 1956
An Act further to amend the Code of Civil Procedure, 1908.
BE it enacted by Parliament in the Seventh Year of the Republic
of India as follows:-
1. Short title and commencement.-
(1) This Act may be called the Code of Civil Procedure (Amendment) Act, 1956 .
(2) It shall come into force on such 1[ date as the Central Government may, by notification in the Official Gazette, appoint.
16. Savings in respect of execution of certain decrees by Collectors.- Where, before the commencement of this Act, the execution of a decree has been transferred to the Collector under section 68 of the principal Act and is pending before the Collector on such commencement, then, notwithstanding the omission of sections 68 to 72 inclusive and the Third Schedule to the principal Act, the decree shall be executed by the Collector in accordance with the provisions of the said sections and the said Schedule, as if this Act had not been passed.