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  • Deeds & Drafts / Covenant-against-assignment-and-Underlease

Deeds & Drafts

Covenant against assignment and underlease

 

 

Not to assign underlet  or part with [or share] the possession of the demised premises or any part thereof [without the written consent of the landlord] [such consent however not to be unreasonably withheld in the case of a respectable and responsible person.]


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