CERTIFICATE TO JUDGMENT-DEBTOR AUTHORIZING HIM TO MORTGAGE, LEASE OR SELL PROPERTY
(O. 21, r. 83.)
(Title)
To
WHEREAS in excecution of the decree passed in the above suit an order was made on the ______ day of ______ 20_____, for the sale of the under-mentioned property of the judgment-debtor ______ and whereas the Court has, on the application of the said judgment-debtor, postponed the said sale to enable him to raise the amount of the decree by mortgage, lease or private sale of the said property or of some part thereof:
This is to certify that the Court doth hereby authorize the said judgment-debtor to make the proposed mortgage, lease or Sale within a period of ______ from the date of this certificate; provided that all monies payable under such mortgage, lease or sale shall be paid into this Court and not to the said judgment- debtor.
Description of property
GIVEN under my hand and the seal of the Court, this _______ day of _____ 20_____.
Judge
