Perpetual Lease of a
Land
This Contract of
Lease entered into on the..............day of................between X son
of..........r/o...........(hereinafter called ‘first party) and Y
s/o.............r/o...........................(hereinafter called the ‘second party’) witnesses as
follows :-
1.
The
first party hereby agrees to lease out the plot of land number ............. situated
in ...........in the District ..............of.........................., move precisely described in the
schedule annexed herewith , to the second party from the date of this lease in
perpetuity on payment of yearly rent of Rs............................payable in four quarterly
installments of Rs........................first installment failing due on........day of............month,
second installment failing due on........day of............month, third installment failing
due on........day of............month each year.
2.
The
second party hereby agrees:-
i
to
pay the rent hereby reserved in the manner hereinbefore started.
ii
To
pay all rates, taxes and charges which are payable or may so become at a future
date in respect of the said plot of land.
1.
2.
3.
Default
in payment in two consecutive installments of rent shall entitle the first
party to enter upon the said land and determine the lease.
IN WITNESS WHEREOF
the first and second party have signed this contract on this day and year first
above mentioned.
Signed by Signed
by
............... ...............
1st party 2nd
party
In the presence of In
the presence of
............... ...........
