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    4. LEGAL NOTICE RELATING TO A DISPUTE UNDER AGREEMENT TO SELL

    LEGAL NOTICE RELATING TO A DISPUTE UNDER AGREEMENT TO SELL

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    LEGAL NOTICE TO CANCEL THE GENERAL POWER OF ATTORNEY EXECUTED PURSUANT TO COLLABORATION AGREEMENT EXECUTED WITH A BUILDER.
    legal notice to cancel the general power of attorney executed pursuant to collaboration agreement executed with a builder.
    LEGAL NOTICE TO A BUYER UNDER AGREEMENT TO SELL EXECUTED BETWEEN A HUSBAND AND AN EX WIFE AND THE BUYER FOR NOT ISSUANCE OF A FRESH DEMAND DRAFT ONLY IN THE NAME OF EX WIFE IN LIEU OF A DEMAND DRAFT WHICH HAS ALREADY BECOME OUTDATED AND WHICH WAS ISSUED JOINTLY IN THE NAME OF HUSBAND AND EX WIFE.
    legal notice to a buyer under agreement to sell executed between a husband and an ex wife and the buyer for not issuance of a fresh demand draft only in the name of ex wife in lieu of a demand draft which has already become outdated and which was issued jointly in the name of husband and ex wife.
    LEGAL NOTICE TO A BUYER UNDER AN AGREEMENT TO SELL NOT TO DEAL WITH THE PROPERTY UNDER THE AGREEMENT TO SELL TILL FRESH CHEQUES IN LIEU OF THE OUTDATED DEMAND DRAFT ARE ISSUED BY THE BUYER.
    legal notice to a buyer under an agreement to sell not to deal with the property under the agreement to sell till fresh cheques in lieu of the outdated demand draft are issued by the buyer.
    LEGAL NOTICE GIVING INFORMATION RELATING TO CANCELLATION OF GENERAL POWER OF ATTORNEY.
    legal notice giving information relating to cancellation of general power of attorney.
    LEGAL NOTICE INTIMATING RECORDING OF PRESENCE IN THE OFFICE OF SUB-REGISTRAR REGARDING DISPUTE ARISING OUT OF AGREEMENT TO SELL RESIDENTIAL PLOT.
    legal notice intimating recording of presence in the office of sub-registrar regarding dispute arising out of agreement to sell residential plot.
    LEGAL NOTICE INTIMATING RECORDING OF PRESENCE IN THE OFFICE OF SUB REGISTRAR REGARDING DISPUTE ARISING OUT OF AGREEMENT TO SELL IN RESPECT OF RESIDENTIAL PLOT.
    legal notice intimating recording of presence in the office of sub registrar regarding dispute arising out of agreement to sell in respect of residential plot.
    LEGAL NOTICE INTIMATING HAVING GOT ISSUED PAY ORDERS AND READY WITH CASH TO PURCHASE STAMP PAPERS TO GET THE SALE DEED REGISTERED AS PER THE AGREEMENT TO SELL & ALSO INTIMATION FOR ATTENDING THE SUB REGISTRAR OFFICE TO RECORD PRESENCE FOR GETTING THE SALE DEED REGISTERED.
    legal notice intimating having got issued pay orders and ready with cash to purchase stamp papers to get the sale deed registered as per the agreement to sell & also intimation for attending the sub registrar office to record presence for getting the sale deed registered.