NOTICE BY TENANT TO DETERMINE LEASE

XYZ

Advocate

Date: …………..

To,

Shri…………………….

………………………….

Under instructions from my client Shri ABC of …………your tenant, I hereby give you notice that in pursuance of a power contained in clause………..of lease deed dated …….. made between you of the ONE PART and the said ABC of the other part, the said ABC has the intention to determine the lease with effect from ………… and he shall quit, vacate and deliver up possession of the house and premises therein comprised on the said day to you or your authorised agent, if any, appointed in this behalf.

Yours faithfully,

XYZ

Advocate for the said ABC