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Warrant of Committal of Judgment-Debtor to Jail (O.21, R.40.)

(Title)

To

The Officer in charge of the Jail at

WHEREAS................ who has been brought before this Court this ........day of ........19.........., under a warrant in execution of a decree which was made and pronounced by the said Court on the .........day of......... 19..........., and by which decree it was ordered that the said should pay; And whereas the said has not obeyed the decree nor satisfied the Court that he is entitled to be discharged from custody; You are hereby, {The Words "in the name of the King-Emperor of India" rep. by the A.O.1950.} commanded and required to take and receive the said into the civil prison and keep him imprisoned therein for a period not exceeding or until the said decree shall be fully satisfied, or the said shall be otherwise entitled to be release according to the terms and provisions of section 58 of the Code of civil Procedure, 1908; and the Court does hereby fix ...........annals per diem as the rate of the monthly allowance for the subsistence of the said ............during his contentment under this, warrant of committal.

GIVEN under my signature and the seal of the Court, this ...........day of.......... 19........

Judge.



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