WARRANT OF SALE OF PROPERTY IN EXECUTION OF A DECREE FOR MONEY
(O. 21, r. 66.)?
(Title)
To
The Bailiff of the Court.
THESE are to command you to sell by auction, after giving _____ day's previous notice, by affixing the same in this Court-house, and after making due proclamation, the _______ property attached under a warrant from this Court, dated the _______ day of 20_____ , in execution of a decree in favour of _____ in Suit No. _____ of 20_____ , or so much of the said property as shall realize the sum of Rs. ________ being the _____ of the said decree and costs still remaining unsatisfied.
You are further commanded to return this warrant on or before the _____ day of ______ 20_____ with an endorsement certifying the manner in which it has been executed, or the reason why it has not been executed.
GIVEN under my hand and the seal of the Court, this _____ day of _____ 20_____.
Judge.
