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Affidavits & Notices
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Property Law
1.
Appendix - 4 - Undertaking
2.
Appendix - 20 - a Form of Letter of Consent of the Proposed Transferee for the Transfer of the Shares and Interest of the Member (Transferor) to him (Transferee).
3.
Appendix - 21 - Form of Application for Transfer of Shares and Interest in the Capital/Property of the Society by the Transferor (Being an Individual)
4.
Appendix - 21(2) - Form of Application for Transfer of Shares and Interest in the Capital/Property of the Society by the Transferor (Being a Corporate Body)
5.
Appendix - 26(2) - Form of Undertaking about the Registration of Acquisition of a Flat Under Section 269ab of the Income-Tax Act (To be Given by a Person Seeking Direct Admission to the Membership of the Society)
6.
Appendix - 11 - the Form of Application for Nominal Membership by the Sub-Lettee, the Licensee or the Caretaker.
7.
Appendix - 13 - the Form of Notice of Resignation of Membership of the Society by a Member.
8.
Appendix - 14 (2) - Form of Nomination to be Furnished in Triplicate (Applicable Where There are More Nominees Than One)
9.
Appendix - 14(1) - Form of Nomination to be Furnished in Triplicate (Applicable Where There is Single Nominee)
10.
Appendix - 15 - the Form of Application for Membership by the Nominee
11.
Appendix - 17 - Application for Membership by the Heir of the Deceased Member of the Society.
12.
Appendix - 18 (1) - Form of Indemnity Bond (To be Given Where There are More Nominees Than One)
13.
Appendix - 18 (2) - Form of Indemnity Bond (To be Given Where There is No Nomination
14.
Appendix - 19 - a Form of Notice of Intention of a Member to Transfer His Shares and Interest in the Capital/Property of the Society
15.
Appendix - 20(1) - a Form of Notice of Intention of a Member to Transfer his Shares and Interest in the Capital / Property of the Society.
16.
Appendix - 20(2) - a Form of Letter of Consent of the Proposed Transferee for the Transfer of the Shares and Interest of the Member (Transferors) to him (Transferee).
17.
Appendix - 20a - the Form of Notice of Intention of a Member to Transfer His Shares and Interest in the Capital/Property of the Society.
18.
Appendix - 20b - the Form of Letter of Consent of the Proposed Transferee for the Transfer of the Shares and Interest of the Member (Transferor) to him (Transferee)
19.
Appendix - 21 - Form of Application for Transfer of Shares and Interest in the Capital/Property of the Society by the Transferor (Being an Individual)
20.
Appendix - 21(I) - Form of Application for Transfer of Shares and Interest in the Capital/Property of the Society by the Proposed Transferor (Being an Individual)
21.
Appendix - 22 - Form of Application for Membership of the Society by the Transferee (Being an Individual
22.
Appendix - 22 - Form of Application for Transfer of Shares and Interest in the Capital/Property of the Society by the Transferor (Being a Corporate Body).
23.
Appendix - 23 - Form of Application for Membership of the Society by the Proposed Transferee (Being an Individual)
24.
Appendix - 23 - Form of Application for Membership of the Society by the Transferee (Being a Body Corporate)
25.
Appendix - 25 - Declarartion
26.
Appendix - 26 - Declaration
27.
Appendix - 26(1) - a Form of Undertaking about the Registration of the Transfer of a Flat Under Section 269ab of the Income-Tax Act (To be Given Jointly by the Transferor and the Transferee)
28.
Appendix - 28 - a Form of Application for Permission to Sub-Let, Give on Leave and License or Caretaker Basis the Flat or Part Thereof
29.
Appendix - 29 - Form of Application for Permission to Hold More Than One Flat.
30.
Appendix - 3a - a Form of Undertaking to be Furnished by the Prospective Member to Use the Flat for the Purpose for Which It is Purchased.
31.
Appendix - 5 - a Form of Undertaking to be Furnished by the Prospective Member, Who are any of the Members of His Family is Owning the Plot/Flat/House/ to Dispose Off the Same.
32.
Appendix - 7 - the Form of Application for Associate Membership by an Individual, Who Desires to Hold Shares Jointly With Another Person, Who is Already Admitted to Membership of the Society
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