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  • Deeds & Drafts / RELEASE

RELEASE

General

  • 1.RELEASE DEED BY THE RETIRING PARTNER OF A FIRM
  • 2.DEED OF RELEASE OF MORTGAGE
  • 3.DEED OF EXCHANGE
  • 4.DEED OF EXCHANGE OF MORTGAGED PROPERTIES
  • 5.DEED OF RECTIFICATION
  • 6.DEED OF RELINQUISHMENT
  • 7.RELEASE BY CREDITORS
  • 8.MUTUAL RELEASE BY TWO PARTNERS ON ENDING OF PARTNERSHIP
  • 9.DEED OF RELEASE
  • 10.RELEASE BY A COPARCENER
  • 11.Deed of Release in favour of wife where property purchased with wife’s money has been conveyed to her husband — Necessary provisions of the Benami Transactions (Prohibition) Act, 1988 incorporated
  • 12.Deed of Mutual Release of Debts and Causes of Action
  • 13.Deed of Release between Lessor and Lessee regarding refund of the Security Money
  • 14.Deed of Release and Indemnity between Landlord and Tenant
  • 15.Release of Lands from a Legacy charged thereon by the Testator
  • 16.Release of Power of Appointment under a will in favour of children
  • 17.Deed of Release of undivided share in the joint property by one co-owner in favour of the other co-owner
  • 18.Release to the widow of an intestate by the children of the intestate of all their shares and interests in the estate of the deceased before the Grant of Administration
  • 19.Deed of Release by mother as tenant for life in favour of her son as a remainder man in respect of encumbrance discharged by her upon the settled property?out of her own money
  • 20.Deed of Release by Legal Heirs of a Deceased Purchaser in favour of a Vendor in respect of actions for breach of covenants for title to an immovable?property purchased
  • 21.Deed of Release of a reversionary life interest from a reversionary annuity
  • 22.Deed of Release by a Father in favour of his Son of a determinable life interest in a Legacy to accelerate the Son’s interest in the remainder
  • 23.Deed of Release in the form of a Conveyance in favour of the Person who provided the Purchase Money (Real Owner) by a Person to whom Land has been conveyed as Trustee or Nominee for Another (Benamdar)
  • 24.Deed of Release by the Executor of a Mortgagee in favour of the Mortgagor in respect of Simple Mortgage of Immovable Property
  • 25.Deed of Release of Immovable Property mortgaged as a collateral security against the principal mortgage, where mortgage debt is discharged in part and principal mortgage is considered as sufficient security by the mortgagee
  • 26.Deed of Release of Mortgaged Property in favour of Borrower by executor where Debt is released?by the will of the Mortgagee
  • 27.Release of executors and estate of the Testator from the balance of a debt due from a testator’s estate, under an order of the High Court sanctioning the assignment of leasehold property by the executors to the releasor?in consideration of the release of the debt
  • 28.Deed of Release and Indemnity by Beneficiaries of a settlement in favour of a retiring Trustee, supplemental to a deed of retirement?of the retiring Trustee
  • 29.Deed of Release and surrender of mortgaged property upon payment of debt by borrower-Lender, a mental patient acting through Legal Guardian
  • 30.Deed of Release of part of mortgaged property upon partial redemption of mortgage
  • 31.Deed of Release of mortgage of immovable property by deposit of title deeds
  • 32.Release by an Administrator of deceased tenant in common of a half-share in the immovable property to the other co-owner in consideration of the release of a debt due from the Intestate
  • 33.Deed of Release of immovable property from legacies and charge of annuity where residue of the estate was insufficient to meet the obligation.
  • 34.Disclaimer by deed poll by one of the trustees and executors who has renounced probate of the will.
  • 35.Release of claim for personal injury upon receipt of lump-sum compensation.
  • 36.Deed of release of a covenant in a lease by endorsement
  • 37.Release of claim for damage to building-covenant running with the land
  • 38.Release pursuant to an Arbitration Award
  • 39.Release of obligations under a lost-bond in favour of several obligors
  • 40.Deed of Release of part of lands comprised in a mortgage
  • 41.Deed of Release between to contesting parties in a pending suit as to the rights or action
  • 42.Deed of Release in respect of obligations under a lost-bond in favour of several obligors
  • 43.Deed of Release between debtor company and creditor company upon guarantor undertaking to assume the liability for payment

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