BUILDING-CONTRACTS

General

• 1.Agreement between owner and architect for construction of building

• 2.Agreement of construction of building

• 3.Contract for works of demolition

• 4.Contract for boring

• 5.Agreement for Road Building

• 6.AGREEMENT FOR CONSTRUCTION OF A SMALL BUILDING SUBJECT TO APPROVAL OF ARCHITECT

• 7.CONTRACT FOR BUILDING WORK

• 8.AGREEMENT WITH CONTRACTOR FOR CONSTRUCTION OF A BUILDING

• 9.BUILDING CONTRACT WITH USUAL PROVISIONS

• 10.BUILDING AGREEMENT

• 11.AGREEMENT FOR CONSTRUCTION OF INCOMPLETE FLAT BY THE VENDOR ON BEHALF OF THE PURCHASER

• 12.GENERAL CONDITIONS OF BUILDING AGREEMENT

• 13.AGREEMENT WITH A BUILDER FOR CONSTRUCTION OF BUILDING

• 14.STANDARD FORM OF AGREEMENT BETWEEN CONTRACTOR AND OWNER FOR CONSTRUCTION OF BUILDING

• 15.AGREEMENT BETWEEN OWNER AND ARCHITECT

• 16.STANDARD FORM OF SUB-CONTRACT FOR CONSTRUCTION OF BUILDING

• 17.AGREEMENT WITH CONTRACTOR FOR CONSTRUCTION OF BUILDING AND EXECUTION OF OTHER WORKS

• 18.AGREEMENT FOR CONSTRUCTION OF HOUSE WHERE BUILDER SUPPLIES MATERIALS

• 19.AGREEMENT WITH SCHEDULE OF CONDITIONS OF A BUILDING CONTRACT

• 20.AGREEMENT BETWEEN A BUILDING OWNER AND A FIRM OF ARCHITECTS FOR REPETITIVE HOUSING WORK

• 21.AGREEMENT BETWEEN A BUILDING OWNER AND AN ARCHITECT OR A FIRM OF ARCHITECTS FOR A PROPOSED PROJECT

• 22.AGREEMENT BETWEEN THE PROMOTERS AND AN ARCHITECT OR A FIRM OF ARCHITECTS APPOINTED FOR A CONSTRUCTION PROJECT

• 23.LETTER FROM ARCHITECT WITH TERMS OF OFFER FOR HIS SERVICES

• 24.LETTER FROM ARCHITECT WITH TERMS OF OFFER FOR HIS SERVICES

• 25.SUB-CONTRACT FOR THE EXECUTION OF WORKS

• 26.DWELLING-HOUSE CONTRACT, OWNER TO PAY FOR MATERIALS AND LABOUR

• 27.DWELLING-HOUSE CONTRACT

• 28.AGREEMENT FOR ROAD BUILDING

• 29.COST-PLUS CONTRACT FOR CONSTRUCTION OF A BUILDING

• 30.FORM OF PROPOSAL FOR A COST-PLUS CONTRACT

• 31.CONTRACT TO REPAIR A SHIP

• 32.CONDITIONS OF TENDER FOR REPAIR OF SHIP

• 33.AGREEMENT FOR THE CONSTRUCTION OF MACHINERY FOR A SHIP

• 34.CONTRACT FOR STRUCTURAL ENGINEERING WORKS

• 35.CONTRACT FOR MECHANICAL OR ELECTRICAL ENGINEERING WORKS

• 36.FORM OF GUARANTEE FOR MECHANICAL OR ELECTRICAL ENGINEERING WORKS

• 37.AGREEMENT FOR THE SALE AND DEMOLITION OF BUILDINGS BY THE PURCHASER