Appointment of Broker/Agent for Sale of Property at Agreed Terms

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I/We hereby authorise and employ you as my/our sole agent to procure a Purchaser for the following property situated at______ and belonging to the present owner. The said property is to be sold for the sum of Rs______

1. Said property to be conveyed by deed of general warranty with release of dower. Title to be free, clear and unencumbered, except: (Enumerate any mortgages, liens, ground rents streets, or other assessments, easements, party walls, leases or restrictions that pertain to this property.

2. In consideration of your services to procure a Purchaser, I/We agree to pay you the commission @__ per cent on sale price and said commission to be paid when binding contract  for the sale is executed, and further agree that you shall have the exclusive right to sell said property for a period of_______ months, and that you shall be entitled to your commission if the property is sold or exchanged by your, or the undersigned, or any other person, at any price acceptable to the undersigned, during the existence of this contract.

3. The sale or exchange of the property described above, to any person to whom the broker shall have offered the same during the term of this contract, if such sale or exchange is consummated within thirty days after its termination, shall be considered a sale effected by said broker and shall entitle him to the commission herein agreed to be paid.

[Signature of Owner]

 

I/We do hereby accept this agency on the terms stated herein.

Place: ________

Date: ________

 

Witnesses:

 

[Signature of Broker/Agent]