Agreement to Lease of
Land for Construction of House
This Agreement to
lease made at ............ on this .............. day of ...................
2000, between A, son of ........................ resident of
............................. hereinafter referred to as "the lessor"
of the One Part and B, son of .................... ....... resident of
.................................. hereinafter referred to as "the
Lessee" of the Other Part.
Whereas the Lessor is
absolutely seized and possessed of or otherwise well and sufficiently entitled
to the piece of land bearing Plot No. .................situated at
………………….................. more particularly described in the Schedule hereunder
written; and hereinafter referred to as the "said premises".
And Whereas the
Lessee has requested the Lesser to grant lease of the said premises for
construction of a house thereon which will be used for his residential purpose
or for letting out for residential purpose.
And Whereas the
Lessor has agreed to grant lease of the said premises on the terms and
conditions hereinafter appearing.
NOW THESE PRESENTS
WITNESS and the parties hereby mutually agree as follows:
1.
The
Lessor agrees to demise to the lessee and the Lessee agrees to take on lease
the piece of land bearing Plot No. .................. situated at
……………………............................ ( more particularly described in the
Schedule hereunder written ), for a period of 99 years at a yearly rent of Rs
.................. to be paid in advance from the date of the Deed of Lease.
The lessee shall also be liable to pay the taxes, assessment dues and duties
payable in respect of the said premises and the building constructed thereon to
the Municipal Corporation of .................. Government of ................
or any local or other authority.
2.
The
Lessor shall make out clear and marketable title to the said premises free from
all encumbrances, mortgage, charge, lien, claims or reasonable doubts.
3.
The
Lessor shall produce or cause to be produced to the Lessee or his Advocate the
documents of title in his possession or power in a respect of the said premises
for investigation of title to the said premises.
4.
The
Lessee's Advocate shall send requisition on title to the said premises to the
Lessor or his Advocate within one month from the date of production of the
title deeds for inspection, failing which the Lessee will be deemed to have
accepted the title of the Lessor of the said premises.
5.
The
Lessor shall grant lease within one month of lessor making out a marketable
title as aforesaid or the lessee accepting the title of the lessor.
6.
The
Lessor shall complete the transaction of lease within a period of three months
from the date hereof and shall hand over the vacant possession on the date of
completion of the said premises to the lessee.
7.
The
lessor shall pay all taxes, assessments, dues and duties payable in respect of
the said premises upto the date of completion of the lease.
8.
The
Lessee shall bear the stamp duty, registration charges and other expenses in
respect of the Deed of lease. The Lessor shall bear and pay all other costs
incurred by him including his Advocate's fees.
9.
If
any permission or no objection certificate is required to be obtained from the
Government or local authority for granting the lease of the said premises, the
Lessor shall obtain the same at his own costs.
10.
If
the lessor fails to complete the transaction within the stipulated period or to
make out marketable title to the said premises, the lessee will have the option
to cancel this Agreement by one month prior notice to the Lessor. If the Lessee
fails to complete the transaction, the lessor may cancel this agreement by one
month prior notice to the lessee to that effect.
IN WITNESS WHEREOF,
the parties have put their respective hands, the day and year first hereinabove
written.
Signed and delivered
by the within named lessor
Signed and delivered
by the within named Lessee
WITNESSES;
1.
2.
