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  • Deeds & Drafts / ACKNOWLEDGEMENT-OF-RIGHT-TO-ARREARS-OF-RENT-UNDER-A-REGISTERED-LEASE

Deeds & Drafts

     ACKNOWLEDGEMENT OF RIGHT TO ARREARS OF RENT UNDER A  

                                     REGISTERED LEASE

I,__________ hereby acknowledges that the rent payable to the __________( owner), of the leased property ___________(Address of the leased property) lends  the property for a money of Rs,___.Registered the lease property on ___ of day of ___ 20__,to _______(Name of the lease). If at any cause if there is any default in the payment of the rent the owner is having the full right to ask for the cancelation of the lease and with the interest of the arrear of ____ the rented money.

 

 

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