RERA

General

• 1.Agreement for Business Centre

• 2.AGREEMENT FOR SALE OF A HOUSE WHEN PURCHASE MONEY IS TO BE PAID IN INSTALMENTS

• 3.AGREEMENT FOR TRANSFER OF A FLAT BY A MEMBER OF A CO-OPERATIVE HOUSING SOCIETY TO ANOTHER

• 4.AGREEMENT FOR TRANSFER OF A FLAT BY A MEMBER OF A CO-OPERATIVE HOUSING SOCIETY TO ANOTHER

• 5.Co-ownership Agreement

• 6.Deed of Transfer of a Flat in Co-operative Housing Society

• 7.GIFT DEED ( ACCORDING TO SECTION 122 OF TRANSFER OF PROPERTY ACT, 1882)

• 8.LEASE DEED (ACCORDING TO SECTION 105 OF TRANSFER OF PROPERTY, 1882)

• 9.SIMPLE MORTGAGE DEED ( UNDER SECTION 58 OF TRANSFER OF PROPERTY ACT, 1882)

• 10.RELINQUISHMENT DEED ( The deed must be systematically executed and registered as per Section 17 of the Registration Act, 1908)

• 11.Sale Deed of House/Residential Plot