WARRANT TO THE BAILIFF TO GIVE POSSESSION OF LAND, ETC.

 

(O. 21, r. 35.)

(Title)

To

The Bailiff of the Court.?WHEREAS the under mentioned property in the occupancy of _____ has been decreed to _______ the plaintiff in this suit; you are hereby directed to put the said _____ in possession of the same, and you are hereby authorized to remove any person bound by the decree who may refuse to vacate the same.

GIVEN under my hand and the seal of the Court, this _______ day of _______ 20_____ .

Schedule

Judge.