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- Agreement for sale of freehold property
- Another form of agreement for sale of free hold property
- Agreement for sale of leasehold property
- Deed of conveyance of freehold property
- Deed of conveyance (where the consideration is payable by installments)
- Deed of conveyance subject to mortgage
- Deed of conveyance of the reversion
- Deed of conveyance subject to right of way
- Deed of conveyance by mortgagee
- Deed of conveyance in favour of mortgagee
- Deed of conveyance of an interest in property
- Deed of conveyance of a part of the building
- Agreement for sale of a house
- Agreement for sale of mortgaged house
- Agreement for sale for purchase of a plot for constructing flats
- Form for obtaining income-tax clearance certificate under section 230a, income-tax act, 1 9 6 1 form no. 34a
- Development agreement by the landlords in favour of a builder
- Deed of conveyance of a property exclusive of a flat or floor in the building
- Agreement for transfer of development rights
- Package deal agreement for sale of flats in bulk to a purchaser
- Form of agreement to be entered into between promoter and purchaser of flat
- Agreement for sale of flat by a flat purchaser, when co-operative society has not been formed and flat is not ready
- Agreement for sale of an apartment
- Deed of apartment
- Sale deed of land with buildings
- Deed in respect of leasehold land
- Deed of a house
- Sale deed by liquidator in the voluntary winding up of the company
- Sale by official liquidator of the company
- Sale of a house by an executor appointed under will
- Sale of property to various purchasers as tenants-in-common
- Sale of property to various purchasers in different portions
- Agreement for sale of ready goods
- Agreement for sale of future goods
- Agreement for sale of goods (F.O.B. Basis)
- Agreement for sale of goods (C.I.F. Basis)
- Agreement for sale of goods under the buyer's trade mark
- Agreement for sale of technical equipment
- Particulars of conditions of sale by auction of moveable property
- Statement of transfer of immovable property for obtaining no-objection certificate from appropriate authority, income-tax department form no. 37-1
- Agreement for sale of a house when purchase money is to be paid in installments
- Agreement for Sale of Goods
