Notice to State Objections to Draft of Document (O.21, R.34.)
(Title)
To
TAKE
notice that on the.........day of.......19........., the decree holder in the
above suit presented an application to this Court that Court may execute on
your behalf a deed of............whereof a draft is hereunto annexed, of the
immovable property, specified there under, and that the..........day
of............19...., is appointed for the hearing of the said application, and
that you are at liberty to appear on the said day and to state in writing any
objections to the said draft.
Description
of property
GIVEN
under my hand and the seal of the Court, this............day of.........
19..........
Judge.
