- The Officer executing a warrant of arrest or attachment shall endorse on the warrant, the fact of satisfaction of the decree in whole or in part only when the amount is paid to such officer himself or paid to the decree-holder in his presence or payment of the amount is admitted by the decree holder or his recognised agent in writing. If the decree-bolder or his counsel does not appear on the next date fixed for the case, the court shall record the decree satisfied to the extent of the payment made.
