NOTICES

General

• 1.Demand of possession

• 2.Notice against infringement of trade-mark

• 3.Notice of claim of Defective Goods

• 4.Notice of Default on Promissory Note

• 5.Notice of Demand on Guarantor

• 6.Notice of Dishonoured Cheque

• 7.Notice of dissolution

• 8.Notice of increase of rent on account of increased rates

• 9.Notice of nomination of sons as partners

• 10.Notice of nomination of sons as partners

• 11.Notice of Overdue Account

• 12.Notice of Rejection of Goods

• 13.Notice of retirement

• 14.Notice of Revocation of Guarantee

• 15.Notice of Revocation of Power-of-Attorney

• 16.Notice of revocation to arbitrator

• 17.Notice of revocation to arbitrator

• 18.Notice of revocation to the party

• 19.Notice of withheld delivery

• 20.Notice requiring payment of mortgage debt

• 21.Notice to appoint one of two arbitrators

• 22.Notice to cancel Entire Order

• 23.Notice to debtor of assignment of debt

• 24.Notice to produce documents before arbitrator

• 25.Notice to vendor to deliver abstract of title

• 26.Transit Notice to stop Goods in Transit

• 27.REPLY BY PRE-EMPTIVE PURCHASER OBJECTING TO THE PRICE

• 28.NOTICE TO THE MUNICIPAL CORPORATION ABOUT DEMOLITION

• 29.DEMAND NOTICE TO LANDLORD

• 30.GENERAL FORM OF A NOTICE BY AN ADVOCATE

• 31.PUBLIC NOTICE BY FATHER REPUDIATING THE DEBTS OF SON

• 32.NOTICE BY ASSIGNOR OF LEGACY

• 33.NOTICE BY LANDLORD FORFEITING TENANCY (BREACH OF AGREEMENT)

• 34.NOTICE BY SELLOR IN COMPLETING A PURCHASE

• 35.NOTICE BY TENANT TO LANDLORD FOR REPAIR

• 36.NOTICE BY SELLOR IN COMPLETING A PURCHASE

• 37.NOTICE CLAIMING DAMAGES FOR DEFAMATING

• 38.NOTICE OF DEMAND OF MORTGAGE MONEY

• 39.NOTICE ASKING OTHER PARTY FOR APPOINTING ARBITRATOR

• 40.NOTICE FOR APPOINTING ARBITRATOR PER ARBITRATION CLAUSE

• 41.NOTICE BY AN EMPLOYEE FOR CLAIMING DAMAGES FOR A WRONGFUL DISMISSAL

• 42.NOTICE OF NON-FULFILLMENT OF A CONDITION AS BREACH OF WARRANTY

• 43.NOTICE FOR PAYMENT OF MORTGAGE DEBT

• 44.NOTICE OF ASSIGNMENT OF BOND

• 45.NOTICE OF ASSIGNMENT OF DEBT BY ASSIGNEE

• 46.NOTICE OF ASSIGNMENT OF POLICY TO THE INSURANCE COMPANY

• 47.NOTICE OF DEMAND BY CREDITOR (THROUGH ADVOCATE)

• 48.NOTICE OF DEMAND ON BEHALF OF A CREDITOR

• 49.NOTICE OF DISSOLVING PARTNERSHIP

• 50.NOTICE OF SALE OF PLEDGED ARTICLES

• 51.Notice Simple Reply

• 52.NOTICE FOR ARBITRATORS TO APPOINTING AN UMPIRE

• 53.PUBLIC NOTICE OF TERMINATION OF AGENT'S AUTHORITY

• 54.NOTICE TO RAILWAY FOR COMPENSATION FOR NON-DELIVERY OR SHORT DELIVERY(SECTION 78-B)

• 55.NOTICE TO RAILWAY FOR REFUND/COMPENSATION

• 56.NOTICE FOR REMOVING A NUISANCE

• 57.NOTICE BY MORTGAGEE TO EXERCISE POWER OF SALE OF PROPERTY MORTGAGED

• 58.NOTICE TO TENANT FOR TERMINATING TENANCY

• 59.NOTICE BY MORTGAGOR TO aTENANT INTIMATING HIM, THE FACT OF THE PROPERTY MORTGAGED

• 60.NOTICE TO TENANT OF SALE OF PREMISES

• 61.NOTICE TO TENANT TERMINATING TENANCY

• 62.NOTICE TO TERMINATE A GUARANTEE GIVEN TO A EMPLOYER

• 63.NOTICE TO TERMINATE A CONTINUING GUARANTEE GIVEN TO A BANKER

• 64.NOTICE TO TERMINATE ACCORDANCE TO CONDITION OF THE LEASE

• 65.NOTICE TO THE MUNICIPAL CORPORATION REGARDING BUILDING PLANS

• 66.NOTICE U/S.138 N.I. ACT & S.420 IPC

• 67.PUBLIC NOTICE OF VENDING OF BUSINESS BY SUCCESSORS

• 68.PUBLIC NOTICE BY A MINOR ON EXTINING MAJORITY TO ELECTING BECOME A MEMBER IN THE PARTNERSHIP FIRM

• 69.PUBLIC NOTICE BY A MINOR ON EXTINING MAJORITY TO ELECTING BECOME A MEMBER IN THE PARTNERSHIP FIRM