NOTICE OF ASSIGNMENT OF BOND

 

To
_______________etc. (Debtor)

Notice is hereby given to you that.......................... etc. has by an instrument in writing dated the _________absolutely assigned to ........................... etc. the bond dated the _________executed by you in the said .............................s. favour and the debt due to him thereunder with interest already accrued and hereafter to accrue thereon, (or, the decree obtained by the said BB. against you from the Court of the Civil Judge at _________being Decree No_________dated _________), (or, the benefit of the contract of sale of 200 bars of silver made by you in favour of the said BB. on the _________to be delivered on the _________at the rate of _________).

Sd.
(Assignor)