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  • Deeds & Drafts / LEASE

LEASE

General

  • 1.LEASE OF GARAGE
  • 2.Covenant for notice of Assignment of Lease to Lessor Covenant for notice of Assignment of Lease to Lessor
  • 3.Covenant against assignment and Underlease
  • 4.Commercial Property Rental Agreement
  • 5.RESIDENTIAL HOUSE LEASE AGREEMENT
  • 6.AGREEMENT FOR LEASE (for a Long Period)
  • 7.AGREEMENT FOR LETTING FURNISHED DWELLING HOUSE ON SHORT PERIOD TENANCY
  • 8.AGREEMENT FOR LETTING OUT FURNISHED DWELLING HOUSE
  • 9.AGREEMENT FOR SUB-LEASE OF PREMISES WHERE THE ORIGINAL LANDLORD SHALL RECEIVE THE CONSIDERATION
  • 10.AGREEMENT OF LEASE (EQUIPMENT)
  • 11.AGREEMENT TO LEASE FINANCE
  • 12.AGREEMENT TO MODIFY A LEASE
  • 13.DEED OF LEASE (RENEWAL FOR FURTHER TERM, RENT TO BE FIXED ON MARKET VALUE)
  • 14.DEED OF LEASE BY A TENANT OWNERSHIP CO-OPERATIVE HOUSING SOCIETY TO ITS MEMBERS
  • 15.DEED OF LEASE FOR A TERM OF PARTICULAR YEARS
  • 16.DEED OF LEASE FOR DEVELOP/CONSTRUCT INDUSTRIAL ESTATE
  • 17.DEED OF LEASE FOR LIFE TIME OF THE LESSEE
  • 18.DEED OF LEASE OF LAND WITH FORFEITURE CLAUSE AND COVENANT FOR RENEWAL
  • 19.DEED OF LEASE OF SPACE FOR ADVERTISEMENT
  • 20.DEED OF RENEWAL OF LEASE
  • 21.DEED OF SURRENDER OF A PART OF THE PREMISES IN CONSIDERATION OF GRANT OF LEASE OF SOME OTHER PREMISES
  • 22.DEED OF SURRENDER OF LEASE
  • 23.DEED OF SURRENDER OF LEASE OF A PART OF PROPERTY
  • 24.MODIFICATION OF EXISTING LEASE DEED
  • 25.LEASE FOR EXTRACTING MINERALS FROM THE LAND
  • 26.LEASE OF A AGRICULTURAL LAND
  • 27.LEASE OF A FLOOR PREMISES (MAISONETTE)
  • 28.LEASE OF A HOUSE FOR RESIDENTIAL PURPOSE
  • 29.LEASE OF A SHOP PREMISE
  • 30.LEASE OF DEBUTED PROPERTY
  • 31.LEASE OF FURNISHED HOUSE (MONTHLY) (Short Form)
  • 32.LEASE OF LAND ALREADY IN LESSEE'S POSSESSION, WITH RETROSPECTIVE EFFECT
  • 33.LEASE OF OWNERSHIP FLAT
  • 34.LEASE OF PREMISES FOR CONSTRUCTION OF SHOPPING CENTRE WITH POWER TO SUB-LEASE BY THE LESSEE OF THE BUILDING COMPLEX AFTER CONSTRUCTION
  • 35.LEASE OF FACTORY PREMISES UNDER CONSTRUCTION TO BE DONE THE LESSOR
  • 36.LEASE IN RESPECT OFA RESIDENTIAL PREMISES IN RURAL AREA
  • 37.AGREEMENT TO SUB-LET OF PREMISES WHEN ORIGINAL LANDLORD SHALL BE RECEIVING CONSIDERATION
  • 38.AGREEMENT TO SUB-LET OF PREMISES WHEN ORIGINAL LANDLORD SHALL BE RECEIVING CONSIDERATION
  • 39.PERPETUAL LEASE OF LAND
  • 40.SURRENDER OF LEASE
  • 41.TRIPARTITE AGREEMENT FOR LEASING FINANCE
  • 42.LICENCE FOR BUILDING AND MAINTAINING A CINEMA HALL

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