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Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Yes you have show schedule as per sale deed S. NO. EXTENT , AREA , Undivided right and all

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Dear Sir, You are correct sir. Any way you are advised to take draft from expert.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Dear Sir, Yes, it is correct. But you may take the guidance of experienced advocate.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Sir, Will deed should be registered and should have full details of apartment scheduled and boundary details,undivided interest and association also. JOHNSON THANGIAH Advocate

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  contact me on 7599486095

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  contact me 7599486095

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  You have to describe the schedule of apartment with all the details of built up area and directions of open area or adjoining apartment with all the details of the apartment.Better to consult a Property Lawyer to prepare a Will Deed and Register with due witness.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  You will have to mention the boundaries of your flat along with the built up area and the super built up area with that you also have to provide the boundary of the apartment along with the built up and super built up area.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Its very important that you draft Will in clear and unambiguous words. Schedule of the Property from identification of the property if there is any confusion. My advice is, as you are bequeathing an apartment, you should make the schedule of the apartment and not the Survey No./Site No. Bounded by East, West, North & South.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  All the three has to be included, the description of the property has to be very clear

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  You can mention by share pattern of the apartment in the will deed. division of share pattern is must.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Property Description, Flat Description, Boundary.
Amita Shanbag 

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  Description of entire Property and your share.
Deeja C G  

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  you can mention schedule of the flat which you have purchased in your will deed and if you want you can mention schedule of apartment also.

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  You can decide like this - Schedule 1 Schedule 2

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Subject :  Will Deed Schedule
Answer By Lawyer :  You can file case in consumer forum