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Notice
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1. |
Notice by landlord to tenant for demand of possession of house after expiry of lease period |
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2. |
Notice of determination of lease for breach of covenants contained in the lease deed |
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3. |
Notice by lessor to lessee to quit for non payment of rent |
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4. |
Notice of dishonour of bill of exchange to drawer |
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5. |
Notice of dishonour of cheque under section 93, Negotiable instruments act 1881 |
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6. |
Notice of retirement by a partner |
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7. |
Public notice of election by a minor on attaining majority. |
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8. |
Notice to the registrar of Firms under section 63, Indian partnership act, 1932 |
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9. |
Notice by purchaser for specific performance of an agreement |
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10. |
Notice of intended purchaser to a possible preemptor |
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11. |
Notice by creditor to guarantors to pay debt |
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12. |
Notice of termination of guarantee for faithful service of employee |
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13. |
Notice of Re-sale of goods by seller |
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14. |
Notice of assignment by assignee |
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15. |
Notice to railways under section 78B Indian railways act, 1890 |
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16. |
Another notice under section 78B, Indian railways act, 1890, for short delivery |
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17. |
Notice to a carrier for damages for loss of goods under section 10, carriers act, 1865 |
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18. |
Notice of suit under section 80, code of civil procedure against public officer |
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19. |
Notice not to commit nuisance by constructing latrines |
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20. |
Notice to owner of adjacent land not to make any construction which may invade the privacy |
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21. |
Notice of assessment of Mortgage |
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22. |
Notice by mortgagee to mortgagor to furnish further security |
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23. |
Public notice in newspaper by the advocate of purchaser of property |
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24. |
Notice to the assessing officer/prescribed authority under section 11(2) of the income tax act, 1961 |
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25. |
Intimation to the Assessing Officer under section 210(5) regarding the notice of demand under section 156 of the Income-tax Act, 1961, for payment of advance tax under section 210(3)/210(4) of the Act |
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26. |
Notice to railways for claim of liabilities in tort |
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27. |
Notice by Tenant to Determine Lease |
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28. |
Notice to Debtor to Pay Debt |
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29. |
Notice of Dishonour of Bill of Exchange to Endorser |
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30. |
Notice by partner to other partners to determine partnership |
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31. |
Notice of Dissolution of Partnership |
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32. |
Notice of expulsion of partner under section 33, Indian partnership act, 1932 |
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33. |
Public notice of election by a minor Not to become a partner |
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34. |
Notice by a Partner to make Available the Account Books of Partnership Firm for Inspection |
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35. |
Reply communicating willingness to purchase the property |
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36. |
Notice by Guarantor to Determine Continuing Guarantee |
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37. |
Notice of Sale of Pledged Goods |
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38. |
Notice of Assignment of Debt |
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39. |
Notice of Assignment of Life Insurance Policy |
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