Order to Attach Salary of Public Officer or Servant of Railway Company or
Local Authority (O.21, R.48.)
(Title)
To
WHEREAS
judgment-debtor in the above-named case, is a (describe office of
judgment-debtor) receiving his salary (or allowances) at your hands, and
whereas, decree-holder in the said case, has applied In this Court for the
attachment of the salary (or allowances) of the said to the extent of due to
him under the decree; You are hereby required to withhold the said sum of from
the salary of the said in monthly installments of and to remit the said sum (or
monthly installments) to this Court.
GIVEN
under my hand and the seal of the Court, this ..........day of......19.
Judge.
