Notice to debtor of assignment of debt
To A., (Debtor)
I HEREBY GIVE YOU NOTICE that by an assignment (a deed) dated this________ day of___________ the principal sum of Rs_________which by an agreement (deed) dated the ________ day of________ you agreed (covenanted) to pay to B., of, etc. together with all interest due and to become due thereon, asfrom the ________ day of________ now last past, has been assigned by the said B. to C., of etc.
Dated______
