PRECEPT

 

(Section 46)

(Title)

Upon hearing the decree-holder it is ordered that this precept be sent to the Court of ______ at _______ under section 46 of the Code of Civil Procedure, 1908, with directions to attach the property specified in the annexed schedule and to hold the same pending any application which may be made by the decree-holder for execution of the decree.

Schedule

Dated the ______ day of ______ 20____.

Judge.