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agreement to sell in respect of a designer home purchased by the seller in a designer home housing complex developed by a builder whose conveyance deed is still not registered by the builder and the seller is also a second purchaser (not original purchaser of the designer home).
agreement to sell in respect of a residential plot purchased by the seller in a colony developed by a private colonizer.
special power of attorney by a wife in favour of her husband to gift a plot
agreement to sell of agricultural land
agreement to sell in respect of already rented entire basement and ground floor in a commercial building constructed on perpetual lease hold plot subsequently converted to free hold vide registered conveyance deed
special power of attorney to accept gift by a brotehr in favour of sister in respect of his share in a commercial flat
agreement to sell in resepct of a residential apartment acquired by wife through a court order in a compromise deed filed in a divorce petition.
agreement to sell in respect of residential plot purchased by the seller from allottee of huda (a state government development authority), whose conveyance deed have not yet been registered by the state development authroity but the sale shall be completed through transfer and issuance of re-allotment letter by the state government authority.
special power of attorney by a son in favour of father in respect of residential house & commercial floor for the limited purpose of leasing & court cases etc.
agreement to sell in respect of a residential plot being sold by a financier who is authorised by the seller to sell the plot as the seller has taken loan from the financier and handed over the original title documents to the financier.
agreement to sell by joint owners in respect of ground floor of a residential building constructed on a lease hold plot which was subsequently converted to free hold
agreement to sell in respect of cyber / it space through transfer in the records of the builder as the conveyance deed have not yet been registered by the builder
special power of attorney in favour of nephew for various purposes unregistered but notarized
agreement to sell by joint owners in favour of a company in respect of office premises already leased to a bank
agreement to sell by a company in respect of already leased sub divided office unit forming part of one office unit purchased by the company from the builder which was later on subdivided by the company pursuant to memorandum of understanding entered by the builder with the company and the conveyance deed of the said office unit is not yet registered by the builder, and the sale shall be completed through transfer in the records of the builder.
special power of attorney by a father in favour of daughter & son-in law in respect of an apartment which is not registered but notarized
agreement to sell by multiple owners in respect of old kohti
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.
special power of attorney for court cases
