AGREEMENT WITH A BUILDER FOR CONSTRUCTION OF BUILDING
[Alternative Form]?
THIS AGREEMENT made this ______ day of _____ 20_____.
BETWEEN AB etc.
(hereinafter called the Contractor or Builder) of the ONE PART and CD, etc.
of _________, (hereinafter called the Owner of the Other Part.
WHEREAS the owner is desirous of constructing a building on the premises situate at.. and the contractor has agreed to undertake the construction under the terms and conditions hereinafter appearing.
NOW THIS AGREEMENT WITNESSETH as follows:
1.The contractor shall execute, maintain, and do the several works and things mentioned and described in the schedule or specification annexed hereto and signed by the contractor and also by AB, the architect of the owner, and the plans, drawings, and specifications referred to in the schedule, in and upon the premises therein mentioned within the time or times and in consideration of the payments to be made to him by the owner as therein mentioned, and shall in all respects be bound by, perform, observe, and fulfil all the conditions, stipulations, and provisions therein contained and which are expressed or intended to be binding on and to be performed, observed, or fulfilled by the contractor.
- In consideration of the premises the owner shall make to the contractor the payments mentioned in the said specification or particular at the respective times and in the manner therein mentioned, subject to the deductions, retentions, and abatements, (if any) to be made therefrom as therein expressed.
SCHEDULE OF SPECIFICATION ABOVE REFERRED TO:
IN WITNESS WHEREOF, etc.
