NOTICE BY LANDLORD FORFEITING TENANCY (BREACH OF AGREEMENT)

 

I HEREBY GIVE YOU NOTICE that as you have broken an express condition of the lease, dated _________, subsisting between me and you, insofar as you have (state the breach or breaches) and the aforesaid lease provides that on breach thereof the lessor may re-enter, I, therefore, hereby determine your lease forthwith AND call upon you to surrender possession of the property in your possession under the said lease.
DATED this _________ day of ________, 20 _________

To ________ Sd. _____________.
________ Landlord.