Certificate by Officer Holding a State of The Deficiency of Price on a
Re-Sale of Property by Reason of the Purchaser's Default (O.21, R.71.)
(Title)
Certified
that at the re-sale of the property in execution of the decree in the
above-named suit, in consequence of default on the part of, purchaser, there
was a deficiency in the price of the said property amounting to
RS.............., and that the expenses attending such re-sale amounted to
RS..........., making a total of Rs..............., which sum is recoverable
from the defaulter.
Dated
the .................day of 19.
Officer
holding the sale.
