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Agreement%20to%20Sell
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agreement to sell in respect of only one floor in a building comprising of ground floor, first floor and second floor constructed by the owner on a prepatual lease hold plot of land subsequently converted to free hold vide duly registered conveyance deed.
agreement to sell by mutiple owners in respect of a double storied old kothi with a complicated title history.
agreement to sell by joint owners (with 50% undivided share each) in respect of entire floor in a residential building with a complicated title history including inheretance through a will for which probate was got done through the court.
agreement to sell of a residential plot in a colony through transfer in the records of the developer as the conveyance deed of the said plot have not yed been executed by the builder.
agreement to sell of a residential plot in a colony through transfer in the records of the developer where the seller has not made full payment of the residential plot to the developer.
agreement to sell in respect of a residential apartment through transfer in the records of the builder
agreement to sell in respect of residential plot in a colony through a power of attorney holder
agreement to sell by a company to a company in respect of already rented shop for atm to a bank with long title history
agreement to sell in respect of a residential house acquired by the seller through relenquishment by other members of the family under a court order pursuant to a family settlement.
agreement to sell in respect of agricultural land by a company to another company.
agreement to sell in respect of a building belonging to a partnership firm which became a sole proprietor firm after retirement of all partner except the seller
agreement to sell in respect of undivided share in a rear flat in a building acquired through a will.
cancellation agreement for cancelling an agreement to sell
agreementto sell in respect of an apartment acquired by allotment from builder by an nri through general power of attorney executed abroad duly attested by counsulate general of india and subsequently got stamped under the indian stamp act from the collector of stamps whose sale deed is not yet executed and sale shall be completed through transfer in the records of the builder.
tripartite agreement to nominate another person in an agreement to sell pursuant to the nomination clause in the agreement to sell and the seller is an anri who is executing the same thorugh his general power of attorney holder whose general power of attorney was executed abroad but was got stamped in india
agreement to sell in respect of a dwelling unit on ground floor throgh a registered special power of attorney holder
agreement to sell in respect of apartment bynomination/transfer/assignment/substition
agreement to sell (irrevocable) in respect of an unregistered commercial flat (inherited through succession under a court decree and which is not yet registered by a builder but is being sold via tranfer in builder’s record
agreement to sell by joint owners (husband & wife) in respect of a residential plot
