NOTICE OF THE DAY FIXED FOR SETTLING A SALE PROCLAMATION

 

(O. 21, r. 66.)

(Title)

To

Judgment-debtor.

WHEREAS in the above-named suit _______ the decree-holder, has applied for the sale of _______, You are hereby informed ______ that the _____ day of _____ 20____, has been fixed for settling the terms of the proclamation of sale.

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

Judge