Development Agreement
by the Landlords in Favour of a Builder
This Agreement made
at ................ this ....... day of ............, 2000, between (1) X, son of P,
resident of .................; (2) Y, son of Q, resident of ................. (3) Z, son of R,
resident of ................. (4) A, son of S, resident of ................. (5) B, son of T,
resident of ................., and (6) Smt. C, son of U, resident of ................., hereinafter
called "the Vendors" (which expression shall unless repugnant to the
context or meaning thereof mean and include their respective heirs, executors,
administrators and assigns) of the FIRST PART; Smt. N wife of Shri M, resident
of ......................., hereinafter called "the Confirming Party" (which expression
shall unless repugnant to the context or meaning thereof mean and include her
heirs, executors, administrators and assigns) of the SECOND PART and ........................
a partnership firm through its Partner, D, son of F, resident of
........................., hereinafter called "the Developers" (which
expression shall unless repugnant to the context or meaning thereof mean and
include partner or partners for the time being of the said firm, survivors or
survivor of them and the heirs, executors, administrators of such survivor,
their, his or her assigns) of the THIRD PART.
Whereas the Vendors
are absolutely seized and possessed and sufficiently entitled to all those
pieces or parcels of agricultural land, ground, hereditaments and premises one
of which is the property bearing No. ............, admeasuring about ...........
sq. meters, situated at ............................................... and more
particularly described in the Schedule hereunder written and delineated on the
plan hereto annexed and thereon shown surrounded by a red colour boundary line
(which property shall hereinafter for brevity's sake be referred to as 'the
property').
And Whereas the said
property was owned and possessed by Shri X and after the death of said Shri X,
the said property was transferred to the name of his daughter Smt
............... and after the death of the said ................... who died on
....................... the said property is inherited by the Vendors herein as
the only legal heirs and representatives of the said Shri X.
And Whereas the name
of Smt. N, who is the second daughter of the said ....................... was
entered into .................. by Mutation Entry No. .............. only on
................. However, the Vendors continued in the absolute possession of
the said property being the heirs of said Smt. N, who had inherited the
property of her deceased father Shri X and claimed the same absolutely she
being under customary form of marriage and allowed to retain the property to
her father absolutely and as such the said Smt. N does not claim any right,
title and interest in the said property and agreed to confirm this agreement
without claiming any right, title and interest therein.
And Whereas the
Vendors have represented to the Developers herein that they have filed the
return of their total land holding as per section 6(1) of the Urban Land
(Ceiling & Regulation) Act, 1976 with the Competent Authority under the
said Act, and have also submitted the scheme under section 21 of the said Act
to the said Competent Authority thereby requesting the Competent Authority to
permit the Developers to develop the property as per the Scheme.
And Whereas the
Developers herein have approached the Vendors with an intention to develop the
said property from the Vendors and pursuant to the negotiations by and between
the parties hereto and subject to the necessary approval being granted by the
Competent Authority under the provisions of Urban Land (Ceiling &
Regulation) Act, 1976 which approval/sanction is agreed to be persuaded by the
Developers at their own costs and expenses and also subject to the plan of the
proposed development being sanctioned by the Municipal Corporation of .....................,
which responsibility is agreed to be shouldered by the Developers herein as a
result of which hereof the Vendors are desirous of appointing the Developers as
developers of the said property more particularly described in the Schedule
hereunder written for the consideration and upon the terms and conditions
hereinafter appearing:
Now these presents
witnesseth and it is hereby agreed by and between the parties hereto as
follows:
1.
The
Vendors do hereby nominate, constitute and appoint the Developers to
develop/purchase the said property at their own cost more particularly
described in the First Schedule hereunder written by constructing building/s
thereon as per the plans/specifications to be approved and/or sanctioned by the
Bombay Municipal Corporation and the Competent Authority under the Urban Land
(Ceiling & Regulation) Act, 1976.
2.
In
consideration of the Vendors having appointed the Developers as the Developers
of the said property and the Vendors agreeing to allow the Developers to
appropriate to themselves the entire profits arising from the development
scheme as is hereinafter provided, the Developers agree to pay to the Vendors a
sum of Rs. ............. (Rupees ........................ only) lump sum in the
following manner:
a. Rs. ..............
(Rupees ............................ ) being the part consideration and/or
earnest money paid by the Developers to the Vendors on or before the execution
of these presents (the payment and receipt whereof the Vendors doth hereby
admit, acknowledge, acquit, release and discharge the Developers forever). On
execution of these presents the Vendors shall hand over vacant and peaceful
possession of the said property to the Developers for the purpose of
development.
b. Rs...............
(Rupees ................. only) being the further payment in the share of the
development payable by the Developers to the Vendors on or before
.................. ; which failure to pay this amount on stipulated date will
entitle Vendors to claim interest at ..... % p.a. from the date of default till
payment.
c. Rs ..............
(Rupees ................................ only) to be paid on or before the
.......... day of ..................., 2000.
d. Rs..............
(Rupees ............................ only) to be paid by the Developers to the
owner on or before the ......... of .............., 2000.
e. Rs..............
(Rupees .................. only) on or before the .......... of
..............., 2000.
f. Rs..............
(Rupees ....................... only) on or before the ......... of
g. ....................,
2000.
h. Rs . ..............
(Rupees ...................... only) on or before the ........... of
..................., 2000.
The above stated
payment shall entitle the Vendors an interest from the date of default till the
payment on the stipulated rate of ..... % p.a. as stated hereinabove, on the
balance of the purchase price in full and final settlement of the Vendor's claim
over the said land on completion of the sale and/or execution of the Conveyance
Deed and if more than one Conveyance Deed are to be executed on execution of
last conveyance and all other necessary writings in favour of the Developers,
his/their nominee/s including a proposed co-operative housing society or a Body
Corporate as is hereinafter provided. It is made clear that if the Developers
fail to take conveyances in his/their favour or in favour of the said proposed
co-operative housing society before the amount stated in this sub-clause is to
be deposited by the Developers with the Vendors till the conveyances and all
other necessary writings as stated hereinabove are completed and/or executed
and the property in question is transferred to the name of the said proposed
co-operative society, but if the Developers fail to deposit the said amount as
stipulated herein, they shall be liable for penal interest at the rate of .....
% from the date of default as stated above.
Provided that if any
FAR in addition to the existing available FAR becomes available in respect of
the said property, the Developer shall pay an additional sum @ Rs.
............. per Sq. ft. to the Vendors on such additional FAR being
sanctioned by the Municipal Corporation. The said payment will be made in 2
instalments on or before .................. and ..................., 2000.
1.
2.
3.
Within
seven days from the execution of these presents, the vendors shall deliver or
cause to be delivered all the title deeds, property card, certified copy of the
plans of City Survey, etc. in relation to the property hereby agreed to be
developed to Builder's Solicitors M/s. .....................................
& Co. for the purpose of investigation of Vendor's title to the said
property.
4.
The
present price of Rs. .......... is based on the area shown in .......................... i.e.
............... sq. meters, which are to be ascertained by the parties hereto
on joint survey and if the area is varied i.e. increased or decreased, the
price will fluctuate - either increase or decrease at the rate of Rs .
............ per sq. meter.
5.
As
per the present development plan, certain areas of the property hereby agreed
to be developed is reserved for PG The Developers are not bound to pay for the
said reservation, but in case they get the benefit of FAR and use the same for
the purpose of development, they shall pay the Vendors at the above stated
stipulated rate to the extent of benefit they have received from the said P.G.
reservation.
6.
The
Vendors declare that they have already filed the return as required under
section 6 of the Urban Land (Ceiling & Regulation) Act, 1976. However, till
date, they have not pursued the matter with the Competent Authority. The
Vendors hereby authorise the Developers to obtain the N.O.C. under the Urban
Land (Ceiling & Regulation) Act to the extent of a maximum share available
and shall not object any share not being used for the purpose of development of
the property hereby agreed to be developed. The Vendors further assure to
extend maximum co-operation for obtaining N.O.C. and for giving declarations,
affidavits, etc.
7.
Upon
the payment of the said sum specified in clause 2(b) above, the Vendors shall
hand over the vacant and peaceful possession of the said property to the
Developers and Developers shall thereafter be authorised to commence
construction of buildings on the said land in accordance with the plans
approved and/or sanctioned by the ...............Municipal Corporation as well as under
the Urban Land (Ceiling & Regulation) Act, 1976 and take such steps as may
be necessary or expedient and incidental to carry out the development of the
said land at their own costs, expenses. For the said purpose, the Developers
shall be entitled to appoint Architects, Engineers, Surveyors, Contractors,
Agents and other personnel and shall be entitled to take all such steps as may
be necessary or incidental for such development and construction work at their
own costs and expenses.
8.
It
is agreed and undertaken by the Developers that they shall at their own costs
and expenses persuade the matter regarding NOC with the Competent Authority
under the Urban land (Ceiling & Regulation) Act, 1976 and obtain NOC from
such authority. It is further agreed by the Developers that all the necessary
permission and/or sanction required from the Competent Authority and/or State
Government either for the purpose of development of the said property or for
the transfer of the said property including the proposed structure thereon
under the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 shall
be obtained by the Developers at their own costs and expenses and the Vendors
shall not be liable for any such NOC, expenses relating thereto or delay in
obtaining the same.
9.
Immediately
on the execution of these presents, the Vendors herein shall execute a Power of
Attorney in favour of the Developers or their Nominee(s) as may be desired by
the Developers for the purpose of signing and/or executing all the
applications, proceedings, plans, etc. to obtain necessary approval from the
various authorities in connection with the development to be submitted by the
Developers on behalf of the Vendors to the Competent Authority, Urban Land
Ceiling, Municipal Corporation of ....................., Town Planning Authority or any other
Government or Semi-Government authority in connection with the development so
as to facilitate the development of the property hereby agreed to be developed
by the Developers on behalf of the Vendors. The Vendors hereby agree that the
said Power of Attorney shall not be, under any circumstances, revoked by the
Vendors as long as these presents subsist and remain binding upon the parties
hereto. If the said Power of Attorney is revoked by the Vendors and delay is
caused in developing the property hereby agreed to be developed the consequences
arising thereof shall be at the costs of the Vendors alone.
10.
It
is agreed and undertaken by the Developers that they shall at their own costs
and expenses persuade the matter with Town Planning Authorities, Municipal
Corporation of ......................, .....................Electric Supply for the purpose of removing the
reservation/restriction, if any and for the purpose of allotting the plots
under .......... Scheme, etc. and under no circumstances, the Developers shall call
upon the Vendors to pay the costs of such actions. The Developers agree and
undertake that at any post and under any circumstances they will get the
property released from reservation, if any, and get the said allotted under
.......... Scheme. in favour of the Vendors. It is agreed by the Developers that
whatever may be the final sanction under .......... Scheme they shall pay to the
vendors as per the original plot area.
11.
The
Vendors shall render all assistance, co-operation and sign and execute or cause
to be signed and executed all applications, plans, authorities and other
writings as may be necessary or required to enable the Developers for
development of the said plot and to obtain approval of the ........... Municipal
Corporation and Planning Authority to the Plans, designs and drawings for
putting up building and structures and shall on the execution thereon execute a
Power of Attorney in favour of the Developers or their Nominee/s to enable them
to develop the said property and the Developers shall indemnify and keep
indemnified and harmless the Vendors and their estate and effects from and
losses or damages or any consequences which may flow by virtue of their signing
the said Power of Attorney.
12.
All
buildings to be constructed on the lands comprised under this Agreement and the
dwelling units thereon will be in accordance with the Scheme sanctioned by the
Competent Authority or State Government under the provisions of Urban Land
(Ceiling & Regulation) Act and will be dealt with in accordance with the
directions, if any, given by the Competent Authority or State Government while
sanctioning the said scheme. If the Developers desire any variations in the
said scheme, so as to provide dwelling units of larger sizes in the building to
be constructed on the said land and/or to receive higher price for such
dwelling units the Developers, shall be at liberty to make necessary
application for the purpose to the authorities concerned at their own costs and
the Vendors shall join the Developers in the said applications provided
however, if the authorities concerned refuse or decline to give ,any such
applications, which may be made by the Developers, dwelling units on the said
property will be constructed in accordance with the scheme which may be
sanctioned by the Competent Authority or State Government under the said Act.
13.
The
Developers shall not commence any work of development on the said property,
unless the no objection and commencement certificate is issued by the State
Government/Municipal Corporation in favour of the vendors.
14.
It
is expressly agreed by the Developers that they shall at their own costs and
expenses obtain permission/s from the Competent Authority for the purpose of
development of the said property and/or for the purpose of implementing the
construction scheme in respect of the entire property hereby agreed to be sold,
so as to enable the Developers to construct the dwelling units as per the
scheme sanctioned by the Competent Authority and to enable the Developers to
consume the entire available F.S.I. and after being constructed to allot
flats/shops/garages, etc. to the intending flat purchasers and ultimately to
transfer the said property to a co-operative housing society and/or a company.
It is also agreed and undertaken by the Developers that they shall apply for
and obtain non-agricultural user from the Collector, in respect of the said
piece or parcel of land.
15.
The
Vendors shall make out a clear and marketable title to the said property,
hereditaments and premises agreed to be developed and ultimately to be conveyed
free from reasonable doubts and all encumbrances and shall at their own costs
and expenses get in all outstanding estates and clear all defects in the title
and all encumbrances and claims on or to the said property including all claims
by way of sale, exchange, mortgage, gifts, trust, hereditaments, possession,
except the possession of agricultural tenants, easement, lease, lien or
otherwise.
16.
It
is agreed and understood that the Vendors shall not in any way obstruct the
development work to be carried out by the Developers and shall not do any act,
matter or thing whereby the Developers will be prevented from carrying out the
Development work envisaged under this Agreement.
17.
The
Developers shall at their own cost make necessary arrangement for construction
of the buildings on the said land in accordance with the scheme, which may be
approved by the Competent Authority or State Government under the provisions of
the said Act and the Developers shall execute an indemnity in favour of the
vendors for the due performance of the terms of the said order.
18.
The
Developers shall be at liberty to allot the dwelling units of flats in the said
buildings to be constructed on the said property or to enter into any package
deal agreement for allotment of completed building or buildings to be
constructed on the said land with such party or parties and at such price 'and
on such terms and conditions as the Developers/Purchasers may deem fit and
proper. All such allotments and arrangements shall, however, be made by the
Developers at their own costs and expenses and at their own risk, the intention
being that the Developers shall alone be liable and responsible to such party
or parties, provided, however, that the price and the terms and conditions at
or on which the said building or buildings or part thereof are to be allotted shall
not in any manner be inconsistent with or in contravention of any law and
conditions imposed in NOC under section 20 or 21 of the said Urban Land
(Ceiling & Regulation) Act, as may be sanctioned by the Competent Authority
or State Government. The Developers hereby indemnify and keep indemnified the
Vendors in respect of any such claim that may be made or suffered by the
Vendors and costs, charges and expenses on account of sale or allotment of
flats or otherwise.
19.
The
Developers shall be entitled to enter into usual Agreement for sale of
flats/shops/ garages/office premises with various intending buyers, on what is
known as ownership basis, on such terms and conditions and at such price as the
Developers may think fit and proper: PROVIDED, however, the Developers shall
not part with possession of the flats, shops, garages, units, etc. in the
buildings that will be constructed by them in pursuance of this Agreement
unless and until the entire amount payable to the Vendors as per these presents
is paid by the Developers to the Vendors.
20.
All
amounts payable by the allottees of the dwelling units and the buildings to be
constructed on the said piece of land or from the allottees of completed
building in case of package deals under any arrangements made by the Developers
with such allottees shall be received and appropriated by the Developers.
21.
The
entire development work in respect of the property shall be carried out by the
Developers in accordance with the plans that may be approved by the Municipal
Corporation of ................ and other concerned authorities and while carrying out
construction work, the Developers will strictly comply with the building rules
and bye-laws of the Municipal Corporation of Greater Bombay, various
instructions, orders and directives, that may from time to time be issued in
regard to the construction work by the Bombay Corporation and other concerned
authorities. The Developers shall carry out the entire construction work at
their own account and risk and at their own responsibility and shall pay and
discharge all the costs, charges and expenses in relation to the construction
work including payment of salaries and wages to the personnel and workmen
employed in construction work, bills of the suppliers of building materials,
Municipal rates and taxes in respect of the said property and from the date the
Developers being put in possession and allowed to enter upon the said property,
fees of the architects and R.C.C. specialists and consultants and all other
professionals charges and/or retained in regard to the construction work. The
Developers hereby agree to indemnify and keep indemnified the Vendors of land
from or against any claim that may be made against Vendors by any one and/or
any damage the Vendors may suffer as a result of the Developers committing
breach of any of the building bye- laws, rules, orders, directives,
instructions that may be issued by the Municipal Corporation of ................... and
other concerned authorities in connection with the construction work as
aforesaid and/or the Developers committing default in payment of the salaries,
wages and fees including the payment for injuries or any compensations during
the progress of work of various mentioned hereinabove as also in payment of the
Bills of Suppliers of the building materials and in payment of the Municipal
taxes or in any damages or loss that may be suffered or sustained by the
Vendors as a result of the Developers carrying out the construction work and/or
development on the said property.
22.
It
is agreed that the developers shall carry out ail the work of development in
their name/s or in the name of their nominees, shall not do or cause to be done
any act, deed, matter or thing in the name of the Vendors. It is expressly
understood that all the agreements, arrangements or writings which the
Developers may enter into shall be in their own name and not in the name of the
Vendors. It is also expressly understood that the Developers will be entitled
to the benefit of rights of development under any order or permission which may
be issued by the Government of ............... under section 20 and/or 21 of the Urban
Land (Ceding & Regulation) Act, 1976.
23.
The
Vendors hereby declare that:
a. The said property is
equivalent to freehold and is not held under any agreement;
b. There are no
outstanding encumbrances, mortgages, liens (notice for acquisitions,
requisitions or set back) easements, rights of tenants or outstanding interest
or claim by any parties other than the Vendors nor is the said property
subject-matter of any pending suit or attachment either before or after
judgement. No notification is issued under any Ordinance, Act, statute/rules or
regulations affecting the said property;
c. The Vendors further
declare that neither the Vendors nor his/their predecessors-in-title nor any
body claiming from/or under them or any of them have or have granted any right
of way or easement or other rights to any person over the said property;
d. The Vendors agree and
undertake to obtain consent and confirmation from Smt. N and in case of her
demise before the execution of the conveyance from the legal heirs of said Smt.
N confirming the sale in favour of the Developers or their nominee/s including
a co- operative housing society as the case may be.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12.
13.
14.
15.
16.
17.
18.
19.
20.
21.
22.
23.
24.
It
is agreed that the Vendors and all other necessary parties shall execute the
Deed of Conveyance and/or all other writings in favour of such person/s as the
Developers may direct and in the event of Conveyance/s be given in favour of
the Nominee/s of the Developers or a proposed co-operative housing society. The
Developers shall also join as a Confirming Party to the said Conveyance.
25.
The
Vendors will ensure that at the time when the Developers are allowed to enter
upon the said piece of land described in the Schedule hereunder written, the
said piece of land is absolutely vacant and nobody is in occupation of the
same.
26.
The
Vendors hereby agree and confirm that the Developers shall be entitled to
transfer the benefit and burden of this Agreement subject to the terms and
conditions mentioned herein either as a whole or in part to one or more parties
and that the Vendors shall have no objection to the same and the terms and
conditions of this agreement shall remain binding over such transferees.
27.
It
is agreed that the Developers shall carry out the work of development in their
own name and shall not cause or cause to be done any deed or matter or thing
whereby the Vendors are put to loss and have to discharge any liability. It is
expressly agreed that the agreement which the Developers may enter into with
any person in connection with the development scheme or for sale of flats, etc.
shall be entered into only in the name of the Developers on principal to
principal basis and not as agents of the Vendors herein.
28.
The
Developers agree to pay Municipal, betterment charges, T.P. charges, water
charges, electricity charges, fines and penalties arising as a result of change
in the user of the said land.
29.
The
Vendors declare that the land, hereditaments and premises hereby agreed to be
developed and conveyed are not subject to the easement or rights in the nature
of easement.
30.
The
Vendors hereby declare that no notice from Government or any other body or
authority or under the ................... Municipal Corporation Act or Land Acquisition
Act or Town Planning Act, The Defence of India Act or under any other
legislative enactments, Government Ordinances, Order or Notification (including
any notice for acquisition or requisition of plots or any part thereof) has
been received by or served upon them or any other person/s interested therein
nor is the said plot or any part thereof included in any intended or publishes
scheme of improvement of the Municipal, Government body or Public Body or
authority save and except that the said plot is included in the development
plans for ............. and portion of it is intended for reservation of playground.
31.
The
Vendors hereby agree to pay and discharge all taxes and outgoings in respect of
the said land prior to the sale on which the Developers are put in possession
of the said land.
32.
The
Vendors shall be entitled to receive the rent and profits and shall be liable
to pay all outgoings, such as Municipal taxes, land revenue, etc. prior to the
date the Developers are put in possession and the Developers shall from the
date they are put in possession be entitled to receive the rents and profits
and liable to pay all outgoings (including Municipal taxes, land revenue
charges for consumption).
33.
The
Vendors shall pay all outgoings including the ground rent, municipal and
Collector's bills and charges in respect of the said property hereby agreed to
be developed and conveyed previous to the date of handing over of the
possession to the Developers. The Developers agree and undertake to bear all
the betterment charges in respect of the said property and all taxes,
Municipal, Collector's bills, etc. after the date of taking over of the
possession.
34.
On
the execution of these presents, the Vendors have authorised and allowed the
Developers to put up the notice/signboards @herein indicating the proposed
development scheme of the Developers )n the said property.
35.
From
the date of the possession, the Developers shall be entitled to commence the
construction of the new building at their own costs and responsibility and also
enter into the agreement for sale of units/flats, etc., herein at their entire
responsibility on what is known as ownership basis'.
36.
The
Vendors hereby authorise the Developers to sign and execute applications,
writings, undertakings for amalgamation, layout, sub-division, building plans
and other assurances and submit the same D the Municipal and Public authorities
and to obtain commencement certificate, etc. for obtaining N.A. and transfer
Permission for the purpose of and for the development of the said property and
also to appoint the Architect at Developers' costs and expenses. It is also
agreed that all the costs, charges and expenses to e incurred in pursuance of
this clause save and except as provided otherwise in this Agreement shall be
borne and paid by the Developers alone irrespective of the fact whether the
transaction goes through or not.
37.
The
Vendors declare that the property in question is ancestral property. However,
there is no minor interested in the property and hence the question of
obtaining the sanction from the competent Court relating to minor's interest in
the property does not arise.
38.
If
the Development/sale be not completed due to any wilful default on the part of
the Vendors, the Developers shall be entitled to specific performance of this
Agreement.
39.
The
Vendors shall immediately on execution of the Conveyance apply for and shall
obtain his/their Income Tax Clearance Certificate under section 230A of the
Income-tax Act, 1961 in respect of Deed of Conveyance of the said property and
till that time the balance purchase price to the Vendors shall remain deposited
with the Vendor's Advocates as his stake-holders.
40.
The
Developers are aware of the fact that at present there is no proper access to
the property to be developed and the Developers have agreed to construct a road
thereby facilitating an access to the properly hereby agreed to be developed at
the Developers own costs and expenses and under no circumstances, the
Developers shall cancel these presents on the ground of non-availability of access
as it is agreed by the Developers that they shall bear the costs of the access,
if necessary.
41.
On
the execution of these presents, the Vendors authorise and allow the Developers
to put up the notice/signboards therein indicating the proposed development
scheme of the Developers on the said property. However, it is made clear by the
Vendors to the Developers that to put up the signboards does not mean even by
implication the handing over of the possession and mere putting of the
signboards does not give any right to the Developers of possession and the
Developers shall not have any interest whatsoever against the said property.
42.
This
agreement shall not be treated as a partnership between the Vendors and the
Developers.
43.
The
Developers shall indemnify and keep indemnified the Vendors from and against
all actions, claims, demands, proceedings, fines, penalties and all costs,
expenses and damages incurred or suffered by the Vendors in the course of such
development.
44.
Save
and except as hereinbefore otherwise provided, all costs, charges and expenses
of the Vendors and of the Developers and incidental to this Agreement and
Conveyance and other writing or writings to be made in pursuance hereof
including stamp duty, registration charges, plan, certified copies, correspondence
and all the expenses shall be borne and paid by the Developers alone. The fines
and penalties payable to the Collector or transfer of the property not incurred
by reason of any delay in lodging the Deed of Conveyance by the Developers
shall be paid by the Developers alone. The penalty payable to the Registrar of
Assurances shall be paid by the party by whose default such penalty may have
become leviable.
IN WITNESS WHEREOF
the parties hereto have hereunto set and subscribed their respective hands and
seals the day and year first hereinabove written.
The Schedule above
referred to
ALL THAT piece or
parcel of land, ground, hereditaments and premises bearing No. ............ and
admeasuring about .......... sq. meters, situated at ..........................................
and delineated on the Plan hereto annexed and thereon shown surrounded by a red
colour boundary line and bounded as follows:-
On or towards the
East
On or towards the
West
On or towards the
North
On or towards the
South
Signed, sealed and
delivered by the
within named Vendors
1. X
2. Y
3. Z
4. A
5. B
6. Smt. C
Signed, sealed and
delivered by the
within named
Confirming Party Smt. N
WITNESSES;
1.
2.
Received the day and
year first hereinabove written of and from the within named Developers a sum of
Rs. ............ (Rupees ................... only) as and by way of earnest
money to be paid by them to us by Cheque No . .................... dated
.................... for Rs . ................ drawn by the
...................................
We Say Received
1. X
2. Y
3. A
4. B
5. Smt. C
SIGNED, SEALED AND
DELIVERED by the
within named
Developers M/s. ...............
by the hands of Shri
.......................,
its partner.
