D

[See section 64]

In the Small Cause Court for

Take notice that we have appraised the movable property seized on the_______day of_______, under the provisions of Chapter VIII of the Presidency Small Cause Courts Act, 1882, of which seizure and property a notice and inventory were duly served upon you [or upon on your behalf, as the case may be] under date the_______, and that the said property will be sold on the_______[two clear days at least after the date of the notice] at_______pursuant to the provisions of the said Act. Dated this_______day of_______18

(Signed) E. F.,
G. H.,
Bailiffs and Appraisers.

To C. D.

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