LANDLORD TENANT FORMS
Name Street Apt .....................................................................I(owner/ managing agent)
certify that I provided the Tenant Lead Law Notification/ Tenant Certification Form and any existing Lead Law documents to the tenant, but (he tenant refused to sign this certification.
The tenant gave the following reason:____________________________________
The Lead Law prohibits rental disc with children or evicting families including refusing to rent to I'm children because of lead paint.
CONDITION OF PREMISES: RESIDENT acknowledges that he has examined the premise and that said premises, all furnishings, fixtures, furniture, plumbing, heating, electrical facilities, all other items listed on this attachment, if any, and/or all other items provided by OWNER are all clean, and in good satisfactory condition except as may be indicated else where in this Agreement. LESSEE agrees to keep the premises and all items in good order and good condition and to immediately pay for costs to repair and/or replace any portion the above damaged by LESSEE, his guests and/or invitees, except as provided by law. At the termination of this Agreement, all of the above items in this provision shall be returned to LESSOR in clean and good condition except for reasonable wear and tear and the premise shall be free of all personal property and trash not belonging to LESSOR. It is agreed mat all dirt, holes. tears, bums, and stains of any size or amount in the carpets, drapes, walls, fixtures, and/or any other part of the premises, do not constitute reasonable wear and tear.
This apartment has the following defects:
1. LEASE CONTRACT DESCRIPTION.
Residential Lease date: __________________________,
Landlord or agent's name: .__________________________
Tenants (list all residents): ________________________The Residential Lease is referred to in this "Lease Contract."
2.You acknowledge that it is necessary for you to maintain appropriate climate control, keep your dwelling unit clean, and take necessary measures to retard and prevent from accumulating in the dwelling unit. You agree to clean and dust the dwelling unit on a regular basis and to remove visible moisture accumulation on windows, walls, floors, ceilings, and other surfaces as soon as reasonably possible. You agree not to block or cover any heating, ventilation, or air-conditioning ducts.
(I) any evidence of a water leak or excessive moisture in the dwelling unit common hallways, storage room, garage, or other common area;
(II) any failure or malfunction in heating, ventilation, or air conditioning, and any inoperable doors or windows. You further agree that you shall be responsible for damage to the dwelling unit and your personal property as well as any injury to you and al occupants of the dwelling unit resulting from your failure to comply with the terms.
4. LIABILITY FOR DAMAGES, INJURIES, CLEANING, ETC. You and all tenants under the Lease contract are fully responsible and liable for the entire amount of all cleaning expenses incurred by us to remove from the dwelling unit as well as all damages. If a part or parts of the dwelling unit cannot be satisfactorily cleaned or repaired, you must pay for us to replace them completely. Payments for damages, repairs, cleaning, replacements, etc, are due immediately upon demand.
5. GENERAL. This is considered part of the Lease Contract described above. In the event of any conflict between the terms of this and the terms of the Lease Contract, the terms of this shall control.
6. Each tenant who signed the Lease Contract must sign..
Date____________________
Landlord or Agent ___________________ lease note: In this document, the terms "you" and "your" refer to all tenants listed above and all occupants or guests: and the terms "we." "us," and "our" refer to the landlord and agent named in the Lease Contract (not to the property manager or anyone else).