N.O.C. TO MOTHER TO RECEIVE DECEASED FATHER PROPERTY RENT

Affidavit of Shri (name)_________ and Kumari (Name) ______ both son and daughter of Late Shri ________ r/o _____ aged about ________ and _____ years.
We, the above named do hereby solemnly affirm and declare on oath as under:-
1. That we are legal heirs of Late Shri__________ who expired on ______.
2. That we and our mother Smt. ________ have legally inherited the entire movable and immovable properties situated at _______belonging to late Shri __________ including a building.
3. That Smt. _______ is our mother and as such we have no objection in case the rental of the premises under your occupation is paid to her as per terms of the tenancy agreement.
4. That whatever stated above are true and correct to our knowledge and nothing has been concealed.
Verified at_______ on ___________

Deponent.

Verification:-
I, ________ w/o Late Shri _______ ,the above named deponent do hereby solemnly affirm and verify that the contents of paras 1 to 4 are true and correct to the best of my knowledge and belief. No part of it is false and nothing material has been concealed there from.
Verified at ______________on _____day of_______.
Deponent.