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Agreement%20to%20Sell
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agreement to sell and purchase (irrevocable) by a company in respect of already rented to a bank entire basement and ground floor
agreement to sell and purchase by a company in respect of entire basement and ground floor already rented to a bank
agreement to sell in respect of a flat under a self financing scheme against which loan was taken from the bank
agreement to sell in respect of a residential plot in a colony developed by a developer which was purchased by the seller from the developer
agreement to sell by joint owners (through their gpa holder) in respect of already rented commercial flats in a building constructed on a prepetual lease hold plot already converted to free hold but conveyance deed not yet registered
agreememt to sell in respect of an unregistered flat in a cooperative group housing society whose conveyance deed is not yet registered by the society but the sale shall be completed through transfer of share certificate and allotment letter / receipts in the name of the purchaser in the records of the cooperative group housing society.
agreement to sell in respect of shop in a multistoried shopping complex developed by a builder which was purchased by the seller from the builder
agreement to sell in respect of shop in a shopping mall building developed by a builder which was purchased by the seller from the builder
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.
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
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.
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
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.
