CERTIFICATE BY OFFICER HOLDING A SALE OF THE DEFICIENCY OF PRICE ON A RE-SALE OF PROPERTY BY REASON OF THE PURCHASER'S DEFAULT
(O. 21, r. 71.)
(Title)
Certifified that at the re-sale of the property in execution of the decree in the above-named suit, inconsequence of default on the part of ______, purchaser, there was a deficiency in the price of the said property amounting to Rs. ________, and that the expenses attending such re-sale amounted to Rs. ________, making a total of Rs. _______, which sum is recoverable from the defaulter.
Dated the ______ day of ______ 20_____.
Officers holding the sale.
