DEED OF LEASE OF LAND WITH FORFEITURE CLAUSE AND COVENANT FOR RENEWAL
This deed of lease is made on this...........day of......20….. between ..................... son of.......residing at..............) hereinafter referred to as the LESSOR which term shall unless the context otherwise requires include his heirs, successors, executors, administrators and assigns) of the one part and .......................... son of.....residing at......(hereinafter called the lessee which term shall unless excluded by or repugnant to the context include his heirs, representatives, executors, administrators and assigns) of the other part.
WHEREAS the lessor is seized and possessed of premises described in the Schedule hereunder and has good rightful power and absolute authority to grant a lease of the scheduled premises in the manner hereunder mentioned.
Now this deed witnesseth and the parties hereto agree as follows:
1. In consideration of the rent hereinafter reserved and the covenants and conditions hereinafter contained to be observed and performed on the part of the lessee the lessor does hereby grant, transfer, demise by way of lease to the lessee all that piece or parcel or parcels of land described in the schedule below to have and to hold the same unto and to the use of the lessee for the term of......years commencing from the day of........2010 at the annual rent of Rupees
2. The lessor hereby covenants with the lessee as follows:
(a) The lessor shall put the lessee in possession of the said land on the said....day of.........20…...
(b) Upon the lessee paying the rent hereby and hereunder reserved and observing and performing the covenants and conditions, herein contained the lessee shall quietly and peaceably hold, possess and enjoy the said land during the said term without any claim, interruption or disturbance by the lessor or any person claiming under or in trust for him.
3. The lessee hereby covenants with the lessor as follows:
(a) The LESSEE shall pay the said rent without abatement or deductions on or before the...day of......every year and the first of such payments shall be made on the……..day of 20……..
(b) The lessee shall bear and pay all rates, taxes and other assessments and outgoings which are now or may hereafter be imposed or assessed on the said land except those which are payable in law by the lessor.
(c) The lessee shall not use and occupy the said land for any purpose other than private residence for himself and the members of his family by construction of temporary structures according to the plan approved by the Municipal Authority.
(d) The LESSEE shall not, except with the consent in writing of the lessor first had and obtained assign, underlet or part with the possession of the said land or any portion thereof or of the structures to be constructed thereon or any portion thereof which consent the lessor may at his absolute discretion withhold.
(e) That if the lessee shall pay the rent punctually and regularly and duly observe and perform the conditions and covenants herein contained and apply in writing to the landlord not less than.......months prior to the expiration of the term herein reserved for renewal of the lease, the lessor shall then and in such an event grant to the lessee a new lease of the said land for a further period of……..years on the same terms and conditions as are herein contained except the covenant for renewal and subject to such variations as may be mutually agreed.
(f) On the determination of the lease, the lessee shall deliver peaceful vacant possession of the land hereby demised as also the structures to be erected by the lessee without claiming any compensation or value thereof.
The Schedule above referred to
In witness whereof the parties herein have signed and executed these presents on the day, month and year first above-written.
Signed, sealed and delivered by ..............................
the lessor in the presence of:
Signed, sealed and delivered by................................
the lessee in the presence of:
