- It shall be the duty of the Munsarim to receive applications for execution, and before putting up an application for orders the office shall, by reference to its registers, ascertain and report whether the requirements of Order XXI, Rules 11 to 14 applicable to the case have been complied with and whether the application is within time and jurisdiction. For special reasons the applicant may be required to produce a certified copy of the decree.The office report shall state that the application is in order, or if it be not in order, shall state the exact defect and how the defect should be remedied.The execution application must be put up before the presiding officer on the same day or on the next day.
