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  • Deeds & Drafts / LETTER-OF-ACCEPTANCE-TO-BID-ON-BEHALF-OF-THE-VENDOR

Deeds & Drafts

LETTER OF ACCEPTANCE TO BID ON BEHALF OF THE VENDOR

To

________________ (name of vendor)

______________________________

______________________________ (address of vendor)

 

LETTER OF ACCEPTANCE TO BID ON BEHALF OF THE VENDOR

 

  1. The auction for ___________________________________________ is to take place at ____ (time) on __/__/20__ at ____________________________ (address).
  2. The reserve price, for the purpose of this auction, is Rs. ____________. The vendor has authorised me to bid for any price higher than the abovementioned reserve price, but not higher than Rs. ____________.
  3. In case the vendor’s bid is accepted and the property is deemed sold, I have been authorised to sign all documents to form the contract, on behalf of the vendor.

 

I hereby accept the authority vested in me by the vendor to bid for the property to be sold at the abovementioned auction.

 

 

_____________________ (name of vendor)

_____________________

Vendor’s Signature

_____________________ (name of proxy bidder)

_____________________

Proxy Bidder’s Signature

 

Dated: __/__/20__


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