EXCHANGE

General

• 1.Agreement for exchange of immovable properties

• 2.THE SECOND SCHEDULE ABOVE REFERRED TO

• 3.Deed of cancellation of exchange and reconveyance

• 4.THE SECOND SCHEDULE ABOVE REFERRED TO

• 5.Deed of exchange between two adjoining owners to secure mutual rights of lights and way and straightening boundaries—money paid for equality of exchange

• 6.Deed of cancellation of exchange and re-conveyance

• 7.Deed of exchange of leasehold properties for freehold properties with covenants for payment of lease-rent etc

• 8.Deed of exchange of immovable property between tenants-in-common and another owner

• 9.Deed of exchange of immovable properties subject to a mortgage—mortgagee joining the deed

• 10.Deed of exchange of immovable properties between two owners—one of the properties is subject to restrictive covenants

• 11.Deed of exchange of free-hold properties for lease-hold properties—money payable for equality of value

• 12.Deed of Exchange by way of settlement of disputes as to the boundaries—all other parties interested, are joining

• 13.Deed of exchange by way of a supplemental deed of settlement between the owner/settlor and the beneficiary—trustees joining for payment of money for equality of the exchange

• 14.Deed of exchange between mortgagor, mortgagee and another individual owner Property subject to a mortgage—mortgagee joining to effect substitution of his security

• 15.Deed of exchange between authorities of a school and an individual owner of immovable properties to be used for school purposes

• 16.Deed of exchange between a beneficiary, trustee and an individual owner in respect of immovable properties subject to an existing trust

• 17.DEED OF EXCHANGE

• 18.DEED OF EXCHANGE INVOLVING MONEY FOR EQUALITY

• 19.A NEW DEED OF EXCHANGE IN PLACE OF OLD DEED