Lease of Land for Limited Period

This Deed of Lease of land made on...........day of...........between A s/o..............r/o..............(hereinafter called the ‘lessor’) and B s/o.............. r/o..............(hereinafter called the ‘lessee’)

1.      Whereas Both The Lessor And The Lessee Agree To The Following Terms And Conditions :

1.      That the lessor agrees to lease out the land numbering located in ....................in the District of...........to the lessee with effect from.............for a period of two years on payment of monthly rent............. of Rs......payable on the fifth day of each month in advance.

2.      That the lessee agrees to take the aforesaid piece of land on lease. He shall pay the rent hereby reserved in the manner hereinbefore stated.

3.      That the responsibility to pay all rates, taxes and charges which are payable or may so become at a future date in respect with the leased land, shall rest upon the lessor.

4.      That the lessee shall deliver the peaceful vacant possession of the leased land to the lessor at the termination of the period of lease. Lessee intending to vacate the leased land at an early date, shall give notice of his intention to the lessor to vacate the leased at the expiry of the period stated in the notice. Default in payment of rent for four consecutive months shall entitle the lessor to enter upon the said land and determine the lease.

IN WITNESS WHEREOF, the lessor and the lessee have signed this deed on the day and year first above stated.

Witness............. Lessor............

Witness............. Lessee............