In the First Schedule, in Appendix E,-



(i)in Form No.7, after the words "by assignment", the words "or without assignment" shall be inserted;



(ii)in Form No.14, the word "annas" shall be omitted;



(iii)after Form No.16, the following Form shall be inserted, namely:-



"No.16A



AFFIDAVIT OF ASSETS TO BE MADE BY A JUDGMENT-DEBTOR



Order XXI, rule 41 (2)



In the Court of



A.B.................Decree-holder,



Vs.



C....................Judgment-debtor



Iof



oathState on ------------as follows:-



Solemn affirmation



1.My full name is..................................................................................



(Block capitals)



2.I live at



3.I am married



single



widower (widow)



divorced



4.The following persons are dependent upon me:-



5.My employment, trade or profession is that of carried on by me at



I am a director of the following companies:-



6.My present annual/monthly/weekly income, after paying income-tax, is as follows:-



(a)From my employment, trade or profession Rs.



(b)From other sources Rs.



7.(a) I own the house in which I live; its value is Rs. [1]



I pay as outgoings by way of rates, mortgage, interest etc., the annual sum of Rs.



(b)I pay as rent the annual sum of Rs.



8.I possess the following:-



(a)Banking accounts; ?



(b)Stocks and shares;?



(c)Life and endowment policies;? Give particulars



(d)House property; ?



(e)Other property;?



(f)Other securities;?



9.The following debts are due to me:-



(give particulars)



(a) Fromof



Rs.



(b) Fromof



Rs.(etc.)



Sworn before me, etc.";



(iv)in Form No.24, after the first paragraph, the following paragraph shall be inserted, namely:-



"It is also ordered that you should attend Court on the day of19, to take notice of the date fixed for settling the terms of the proclamation of sale.";



(v)in Form No.29, in the Schedule of Property, after the existing columns, the following columns shall be added, namely:-



"The value of the property"The value of the propertyas stated by the decree-holder.as stated by the judgment-debtor.

FOOTNOTES:

1. Strike off the words which are not applicable