Warrant to the Bailiff to give Possession of Land, Etc (O.21, R.35.)
(Title)
To
The
Bailiff of the Court.
WHEREAS
the under mentioned property in the occupancy of has been decreed to, the
plaintiff in this suit; You are hereby directed to put the said in possession
of the same, and you are hereby authorized to remove any person bound by the
decree who may refuse to vacate the same.
GIVEN
under my hand and seal of the Court, this.......... day of...........19........
Judge.
