165. Copy of decree need not accompany execution application.
- The application for execution of a decree need not be accompanied by a copy of the decree sought to be executed. But an application for an order for sale under Order XXI, Rule 66 (3) of the Code, shall invariably be accompanied by a verified statement containing all information the decree-holder can ascertain from the Collector's registers and all other sources bearing upon the matters specified in sub-rule (2) of Order XXI, Rule 66. [* * *] [Omitted by Notification No. 149/VIII-b-1, dated 18-2-1981 (w.e.f. 3-10-1981).]
