151. Copy of decree need not accompany execution application.
- The application for execution of a decree excepting the first application, 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 statement signed and verified in the manner prescribed for the signing and verification of pleadings and containing. So far as they are known to or can be ascertained by the person making the verification, the matters required by sub-rule (2) or Order XXI, Rule 66.
