TRANSFER-OF-PROPERTY

GENERAL

• 1.NOTICE UNDER SECTION 106 OF TRANSFER OF PROPERTY ACT, 1882

• 2.NOTICE BY TENANT TO DETERMINE LEASE

• 3.NOTICE TO PAY MORTGAGE MONEY

• 4.NOTICE OF ASSIGNMENT OF MORTGAGE

• 5.NOTICE BY LANDLORD TO TENANT FOR DEMAND OF POSSESSION OF HOUSE AFTER EXPIRY OF LEASE PERIOD

• 6.TENANT’S NOTICE TO TERMINATE THE TENANCY

• 7.NOTICE TO TENANT TO ATTORN TENANCY

• 8.NOTICE BY LESSOR TO LESSEE TO QUIT FOR NON PAYMENT OF RENT

• 9.NOTICE OF DETERMINATION OF LEASE FOR BREACH OF COVENANTS CONTAINED IN THE LEASE DEED

• 10.AGREEMENT FOR SALE

• 11.SALE DEED