Statement of Transfer
of Immovable Property for Obtaining No-Objection Certificate from Appropriate Authority, Income-Tax Department Form No. 37-1
Statement of transfer
of immovable property to be furnished to the appropriate authority under
section 269UC
I/We...........................................................................................................
[name(s) and addresses) of the transferor(s]
intend to transfer
the immovable property located at ...............................................
to
.....................................................................................................................
[name(s) and
addresses) of the transferee(s)]
The total apparent
consideration for the transfer of the above property
is..................
(in words)
[............................].
The particulars of the agreement for transfer of the said
(in figures)
property are
furnished in the annexure to the statement.
Verification
In my/our opinion and
to the best of my/our knowledge and information, the particulars furnished
above and in the Annexure hereto are true and correct.
Transferor(s)
Transferee(s)
1..............................................................
S/o, D/o, W/o S/o, D/o, W/o
2 .
.........................................................
S/o, D/o, W/o S/o, D/o, W/o
3.
.......................................................
S/o, D/o, W/o
S/o, D/o, W/o
Note: Any change in
the address of the transferor(s) or the transferees) should be communicated in
writing immediately to the appropriate authority to whom this statement of
transfer has been furnished.
ANNEXURE
Particulars of the
agreement for transfer of immovable property
1.
Particulars of the transferor(s):-
i.
Name(s)..............
ii.
Father's name..............
iii.
Present address(es)...............
a. Lane/Street No., with name.............
b. Locality ...............
c. City/Town with pin code ...............
d. District................
e. State...............
f. Telephone No., if any...............
i.
ii.
iii.
iv.
Permanent address(ies).............
a. Lane/Street No. with name...............
b. Locality...............
c. City/Town with pin code...............
d. State...............
e. Telephone No., if any...........
i.
ii.
iii.
iv.
v.
PAN/Ward/City/District where assessed to income-tax..............
1.
2.
Particulars of the transferee(s):-
i.
Name(s)............
ii.
Father's name.............
iii.
Present address(es)..............
a. Lane/Street No., with name..............
b. Locality ...............
c. City/Town with pin code...............
d. District..............
e. Telephone No., if any...............
i.
ii.
iii.
iv.
Permanent address(es).............
a. Lane/Street No., with name.............
b. Locality...............
c. City/Town with pin code...............
d. District...............
e. Telephone No., if any...............
i.
ii.
iii.
iv.
v.
PAN/Ward/City/District where assessed to income-tax ...............
1.
2.
3.
Persons
in occupation of the property sought to be transferred and details thereof-.-
.....................................................................................................
.....................................................…............................................
..............................................……...…..........................................
4.
Persons interested in the property and in the consideration specifying their shares and basis thereof:-
i.
....................................................................................................
ii.
....................................................................................................
iii.
..................................................................................................
5.
Mode of acquisition of the property by the transferor.-
i.
Please state whether the property has been constructed/purchased/ acquired on
distribution of assets on the total or partial partition of HUF/under a gift or
will/by acquisition, inheritance or devolution/on any distribution of assets on
the dissolution of firm, body of individuals or other association of persons/on
any distribution of assets an the liquidation of a company/under a transfer to
a revocable or irrevocable trust/under any transfer by a shareholder in a
scheme of amalgamation;
ii.
Cost of acquisition of the property by the transferor or by the previous owner if
the prop" has been acquired under other modes mentioned above;
iii.
Date of acquisition of property by the transferor.
6.
Date of written agreement for transfer of the said property (A copy of the agreement
may please be enclosed).-
7.
Details of the property sought to be transferred:-
Description, location
and other particulars of the property sought to be transferred.
i.
Land;
ii.
Building(s);
iii.
Plant
and machinery;
iv.
Furniture
and fixtures attached;
v.
Other
assets.
1.
2.
3.
4.
5.
6.
7.
8.
Nature
of interest or right proposed to be transferred, please indicate whether the
property consists of
i.
ownership,
or
ii.
membership
of co-operative society, or association of persons, or a company (Please
indicate the number of shares and their value), or
iii.
lease,
or
iv.
right
to possession taken or retained in part performance of a contract of the nature
referred to in section 53A of the Transfer of Property Act, 1882 or any
agreement or arrangement of whatever nature.
9.
Particulars
of consideration for transfer:-
i.
If
the transfer is by sale, please state the consideration as per the agreement
for transfer of various assets:
................................................................................................
................................................................................................
..............……............................................................................
.................................................................…............................
...........................................................……...............................
i.
i.
i.
ii.
If
the transfer is by way of exchange for a thing(s), please state the price that
such thing(s) would fetch on sale in the open market on the date of agreement
for transfer;
iii.
If
the transfer is by way of exchange for a thing(s) and a sum of money, please
state the price that such thing(s) would fetch on sale in the open market on
the date of agreement for transfer and such sum of money;
iv.
If
the transfer is by way of lease, please state:
a. the period of lease,
b. the amount of
premium,
c. the frequency of
premium to be paid,
d. if the lease is in
consideration of rent only, please state the aggregate of the money(s) payable
by way of rent; and the amounts for services or things forming part of, or
constituting, the rent,
e. if the lease is in
consideration for premium and rent, please state the aggregate of the amount of
the premium, the rent and the amounts for services, or things forming part of,
or constituting, the rent.
i.
ii.
iii.
iv.
v.
If
the whole or a part of the consideration for transfer is payable on any date
failing after the date of agreement for transfer, please state:-
a. date of agreement for
transfer of the property,
b. date(s) on which
consideration is payable,
c. discounted value of
consideration on the date of agreement for transfer as per rule 48-1.
i.
ii.
iii.
iv.
v.
vi.
In
a case not covered by items (i) to (v), please state the amount of
consideration:-
10.
Address
of the Registrar where the agreement is required to be registered:-
........................
.................
Signature
Signature
Transferor(s)
Notes
1. Where the space for
furnishing the details in the Form is not adequate, separate sheets may be
attached.
2. The statement in the
Annexure can be either in Hindi or in English.
