AUTHORITY OF THE COLLECTOR TO STAY PUBLIC SALE OF LAND
(Section 72)
(Title)
To
________
______________________, Collector of
SIR,
In answer to your communication No. _________ dated ____________, representing that the sale in execution of the decree in this suit of _______ land situate within your district is objectionable, I have the honour to inform you that you are authorized to make provision for the satisfaction of the said decree in the manner recommended by you.
I have the honour to be, SIR,
Your obedient servant,
Judge
