The Third Schedule

[See Section 16A]

Declaration Referred to in Section16A of The National Housing Bank Act, 1987

Place
Date:

I/We..........hereby declare that in consideration of the assistance sanctioned by the National Housing Bank to me/us at my/our request, as specified in the Annexure hereto, I/we agree that the immovable property specified in the said Annexure shall constitute security for the said assistance and I/we further agree that the dues relating to the assistance mentioned above, shall, on and from the date of these presents, be a charge on the said immovable property.

1. Signed and delivered by
........................
(Borrower)

2. Signed and delivered by
.........................
(Surety)

ANNEXURE

I. Details of assistance.

II. Particulars of immovable property.]

1. Added by Act 15 of 2000, s. 29 (w.e.f. 12-6-2000).