ACKNOWLEDGEMENTS

General

• 1.Acknowledge by the mortgagor or his solicitor of redeliver of title deeds

• 2.Acknowledge that an agreement was entered into by a person on behalf of another

• 3.Acknowledgement executor of right to legacy

• 4. Acknowledgement of mortgagor’s title by mortgage in possession

• 5.Acknowledgement of part payment by endorsement on deed

• 6. Acknowledgement of right to arrears of interest on a mortgage debt, judgement debt, lien, or legacy

• 7. Acknowledgement of the right to property

• 8.ACKNOWLEDGMENT OF CORRECTNESS OF ACCOUNT STATED

• 9.ACKNOWLEDGMENT OF RIGHT TO RIGHT TO PROPERTY

• 10.ACKNOWLEDGMENT OF TITLE TO LAND

• 11.FORM OF I.O.U

• 12.Acknowledgement by the owner of land that a way across adjoining land is used by consent

• 13.ACKNOWLEDGEMENT OF RIGHT TO ARREARS OF RENT UNDER A REGISTERED LEASE

• 14.Acknowledgement of right to production of deeds and undertaking for safe custody thereof by one purchaser to another

• 15.Acknowledgement that access of light to windows is enjoyed by consent of the owner of the adjacent land

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Loans

• 1. Acknowledgement of unsecured loans

Debt

• 1.Acknowledgement to extend limitation

• 2.ACKNOWLEDGMENT OF PART PAYMENT OF A DEBT

• 3.ACKNOWLEDGEMENT OF DEBT

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Limitation

• 1.Acknowledgement to save limitation

• 2.ACKNOWLEDGEMENT TO EXTEND LIMITATIONS

RECEIPTS

• 1.RENT RECEIPT

• 2.COMMON FORM OF RECIPTS

• 3.RECEIPT FOR REPAYMENT OF LOAN

• 4.RECEIPT FOR AUTHOR FOR PRICE OF COPYRIGHT

• 5.RECEIPT ON DISCHARGE OF MORTGAGE

• 6.RECEIPT FOR PRICE OF A FURNITURE

• 7.RECEIPT FOR PRICE OF GOODS SOLD AND NEED TO BE DELIVERED ON FUTURE DATE

• 8.RECEIPT FOR PRICE OF A CAR WITH WARRANTY

• 9.COMMON FORM OF RECEIPT IN FULL BY AGENT

• 10.RECEIPT BY BENEFICIARY FOR TRUST INCOME

• 11.RECEIPT BY LEGATEE

• 12.RECEIPT FOR BALANCE OF ACCOUNT

• 13.RECEIPT FOR MONEY PAID ON ACCOUNT

• 14.RECEIPT BY RESIDUARY LEGATEE

• 15.RECEIPT BY RETIRING PARTNER

• 16.RECEIPT FOR DEPOSIT PAID UNDER CONTRACT OF SALE

• 17.RECEIPT FOR EARNEST MONEY

• 18.RECEIPT FOR LOAN

• 19.RECEIPT FOR PECUINARY LEGACY PAYABLE TO AN INSTITUITON

• 20.RECEIPT FOR PRELIMINARY DEPOSIT WITH ESTATE AGENTS

• 21.RECEIPT FOR SOLICITORS FOR SUM OF MONEY PAID BY CLIENT ON ACCOUNT OF COST

• 22.RECEIPT ON PAYMENT TO LIQUIDATOR OF A COMPANY

• 23.RECEIPT FOR MEMORANDUM OF AGREEMENT

• 24.RECEPIT OF DOCUMENTS DEPOSITED UNDER AN EQUITABLE MORTGAGE

• 25.Receipt of purchase money of retiring partners share

• 26.RENT RECEIPT IN BILL FORM

• 27.RECEIPT ACCOMPANYING A PRONOTE

• 28.Receipt by beneficiary on final distribution of trust fund

• 29.RECEIPT BY LEGATEE ON SPECIFIC PROPERTY

• 30.Receipt by solicitor of judgment creditor on satisfaction on judgment debts

• 31.Receipt for a further advance to be endorsed on a mortgage deed

MORTGAGE

• 1.ACKNOWLDGEMENT OF RIGHT TO ARREARS OF INTEREST OF MORTGAGE DEBT

• 2.Acknowledgment of sum of money secured by mortgage

• 3.Acknowledgement by mortgagor or his solicitors of redelivery of title deeds