Deed for Modification
of the Terms of the Lease
This Deed made on
.................day................of...........between ...........X s/o.........r/o..................(hereinafter called the
‘lessor) and Y s/o ...........r/o...........(hereinafter called the ‘lessee’)
Through this
supplemental deed the parties hereto agree to charge and modify the original
deed date...........between the same parties in the following manner :-
1.
Sub
clause...........of clause...........of the original deed shall stand deleted.
2.
Sub-clause
.........of clause..........of the original deed shall be substituted by the following
sub-clause, namely...........(Incorporation of the new sub-clause).
3.
After
sub-clause 3 of clause 2 a new clause 3A..............shall be inserted sub clause 3A
....incorporation of the new sub-clause).
4.
The
rent of the leased premises shall be enhanced from Rs......to Rs.....with effect from
the ..............day of..........
Except as hereinafter
varied/modified the original lease deed shall continue to have full force and
effect.
IN WITNESS WHEREOF,
the parties hereto, have signed this supplemental deed on the day and year
first mentioned above.
Witness.............
Lessor............
Witness.............
Lessee............