NOTICE BY MORTGAGEE TO EXERCISE POWER OF SALE OF PROPERTY MORTGAGED
Via Registered A/D
To,___(Mortgagor) Dated: ___________
Sub. ____________
Dear Madam/Sir,
I, the undersigned hereby give you notice as follows:
I, hereby demand you immediate payment of the sum of Rs. ___ due to me under a mortgage deed dated ____, executed by you with interest payable according to the term of the said mortgage deed.
In default of your paying the said amount for a period of three calendar months from the service hereof I intend to sell the said mortgaged property or such portion thereof as I may think fit in pursuance of the power of sale conferred upon me by the said deed of mortgage.
Kindly take notice.
Copy of this notice is retained with me for further action if required.
Yours faithfully,
Sd/-
