|
|||||||||||||||||||||||||||
|
|||||||||||||||||||||||||||
|
|||||||||||||||||||||||||||
- Agreement to lease of land for construction of house
- Lease deed of land
- Lease of agricultural land
- Lease of a building for office
- Lease of a furnished house for residential purposes
- Tenancy in the form of letter by the person proposing to take premises on rent
- Deed of surrender of lease
- Deed of renewal of lease
- Tripartite lease agreement between lessor, lessee and the guarantor
- Agreement for letting furnished dwelling house or flat on short period tenancy
- Agreement to lease for a long period
- Agreement for building lease
- Deed of lease (for a term of years)
- Deed of lease (for a term in perpetuity)
- Deed of sub-lease
- Deed of surrender of the whole property
- Leave and license agreement
- Leave and license agreement to a company for residence of its officers
- Leave and license agreement in respect of a part of the premises
- Perpetual lease of a land
- Licence to use the house
- Deed for modification of the terms of the lease
- Lease of land for limited period
- Surrender of lease
- Lease disguised as licence
- Lease of a house on monthly tenancy
- Licence authorizing the licensee to use the part of land of the licensor as way to the house of the licensee.
- Licence to use the house for a definite period
- Licence to use copy right
