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 honor 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 honor to be,

SIR.

Your obedient servant,

Judge.