ORDER FOR DELIVERY TO CERTIFIED PURCHASER OF LAND AT A SALE IN EXECUTION
(O. 21, r. 95.)
(Title)
To
The Bailiff of the Court.
WHEREAS ________ has become the certified purchaser of ______ at a sale in execution of decree in Suit No. _______ of _____ 20_____; You are hereby ordered to put the said ______ the certified purchaser, as aforesaid, in possession of the same.
GIVEN under my hand and the seal of the Court, this _____ day of _____ 20______.
Judge
