- When a decree has been passed for an arrear of rent due in respect of a tenancy, and the decree-holder applies under sub-Rule (2) of Rule 11 of Order XXI in Schedule I to the Code of Civil Procedure, 1908, for the attachment and sale of the tenancy in execution of the decree he shall produce a statement showing the pargana, estate and village in which the land is situated, the yearly rent payable for the same, and the total amount recoverable under the decree.
