APPORTIONMENT

General

• 1.Apportionment of rent made between the lessees of two separate property comprising the land under a single lease (the landlord not being a party)

• 2.Agreement by tenant with his landlord for apportionment of rent with a view to assignment of the leasehold in lots

• 3.Apportionment of rent made between the lessees of two separate property comprising the land under a single lease (the landlord not being a party)

• 4.Agreement by tenant with his landlord for apportionment of rent with a view to assignment of the leasehold in lots