NOTICE UNDER SECTION 106 OF TRANSFER OF PROPERTY ACT, 1882

LEGAL NOTICE TO VACATE PROPERTY UNDER SEC. 106

 

Dated: _____________

To

__________________

Dear Sir,

Re: _______________

Our Cilent: _________________

 

Under instruction received from and on behalf of our client above named, we so hereby address you as follows:

 

1. The____________________________, measuring ______ has been let out to you for commercial use. You are holding the said flat as a tenant under our client @ _________ per month.
2. The tenancy in your favour was for one years and has expired on ________ but you have not yet handed over the vacant and peaceful possession of the said flat to or client.
3. As our client is the owner, is no longer interested in continuing with the tenancy, we, at the instance of our client, do hereby give notice that your monthly tenancy, in respect of aforesaid flat shall stand terminated upon expiry of ____ days from the date of receipt of the notice.
4. We, on behalf of our client, accordingly, call upon you to quit, vacant and deliver up peaceful and vacant possession of the aforesaid upon expiry of ____days from the date of receipt of this notice to our client in the same condition as it was given to you in the year 20__.
5. In the event, you fail to quit, vacant and deliver up vacant and peaceful possession of aforesaid upon expire of ____ days from the date of receipt of the instant notice, you will be treated as a trespasser and appropriate legal proceedings, against you, would be initiated for recovery of vacant possession and other reliefs. Needless to mention that you will be responsible for the costs and expenses thereof.
6. Please treat this Notice as Notice under Sec. 106 of the Transfer of Property Act, 1882.

 

Thanking You

Yours faithfully

 

Advocate