Agreement by tenant with his landlord for apportionment of rent with a view to assignment of the leasehold in lots
Date
_____________________________________________________________________________________________
(hereinafter called the tenant)
____________________________________________________________________________________(hereinafter called the landlord)
WHEREAS :
(1) By a lease (hereinafter called the lease) dated........ and made between the landlord of the one part and the tenant of the other part in consideration of the rent and covenants therein reserved and contained the landlord demised unto the tenant the several pieces of land therein described for the term of ninety-nine years from the date thereof at the yearly rent of Rs.......
(2) The tenant has built on the lands demised by the said lease.. houses short particulars whereof are set forth in the schedule hereto.
(3) The landlord contemplates assignment of the leasehold property in several lots and desires to apportion the said yearly rent among the said houses in manner hereinafter appearing and the tenant consented thereto.
NOW THIS DEED WITNESSETH and it is hereby mutually agreed that the said rent of Rs........ reserved by the lease shall be apportioned as follows: Rs........ part thereof shall henceforth issue and be payable exclusively out of so much of the property demised by the lease as is shortly described in the first part of
the schedule hereto Rs......... further part thereof shall henceforth issue and be payable exclusively out of so much of the said property as is shortly described in the second part of the said schedule and Rs........ residue thereof shall henceforth issue and be payable exclusively out of so much of the said property as is shortly described in the third part of the said schedule.
IN WITNESS, etc.
SCHEDULE
PART I
[Property out of which first apportioned rent is to issue]
PART II
[Property out of which second apportioned rent is to issue]
PART III
[Property out of which residue of original rent is to issue]
[Signatures and seals of both parties]
