BOND FOR EXECUTION OF A CONVEYANCE
[Short form]
KNOW ALL MEN by these presents:
That _________________ held and firmly bound unto _________ in the sum of Rs. __________ (Rupees ______________) to be paid to the said _____________________ executors, administrators, or assigns, for which payment, well and truly to be made _________ bind __________ heirs, executors and administrators ___________ firmly by these present.
Signed, Sealed and delivered on this day of ________ 20_____.
The condition of the above obligation is such, that if the above-bounden obligor ______________ shall on _________ the ________ day of ________ 20_____, make, execute, and deliver unto the said __________ (provided that the said ________________ shall, on or before that day, _____________ have paid to the said obligor _____________ the sum of Rs. ____________ (Rupees _______________), the price by said _________ agreed to be paid therefor) a good and sufficient conveyance, with the usual covenants ____________ all of the ___________ piece __________ or parcel _________ of land, situate, lying, and being the premises no. _____________ and bounded and particularly described as follows:
SCHEDULE OF PROPERTY ABOVE REFERRED TO:?
Then this obligation to be void, otherwise to remain in full force and virtue.
SIGNED, SEALED AND DELIVERED in the presence of:
WITNESS:
- __________
- __________
