C

[See section 59]

In the Small Cause Court for

Form of Inventory and Notice

(State particulars of property seized.)

Take notice that I have this day seized the movable property contained in the above inventory for the sum_______Rs., being the amount of_______months' rent due to A.B. at_______last, and that unless you pay the amount thereof, together with the costs of this distress, within five days from the date hereof, or obtain an order from one of the Judges or the Registrar of the Small Cause Court to the contrary, the same will be appraised and sold pursuant to the provisions of Chapter VIII of the Presidency Small Cause Courts Act, 1882. Dated the day of 18.

(Signed) E.F.,
Bailiff and Appraiser.

To C. D.

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