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    Collaboration%20Agreement%20-%20Construction%20Agreement%20for%20Properties

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    Collaboration Agreement for Construction of Basement Plus 3 Floor on a Residential Plot in consideration of a Floor to be Transferred to the Builder by the Owner.
    collaboration agreement for construction of basement plus 3 floor on a residential plot in consideration of a floor to be transferred to the builder by the owner.
    Collaboration Agreement for Development of Property for Construction of Multi-storey Commercial Complex under which the Built-up Area is shared between the Owner and the Builder in mutually agreed percentage.
    collaboration agreement for development of property for construction of multi-storey commercial complex under which the built-up area is shared between the owner and the builder in mutually agreed percentage.
    Collaboration Agreement for Construction of an IT Building on an Industrial Plot purchased by the Owner from State Industrial Development Corporation under which the Builder is entitled to Perpetual Leasehold Rights of a Major ___% of the Built-up Area, for a long period of time.
    collaboration agreement for construction of an it building on an industrial plot purchased by the owner from state industrial development corporation under which the builder is entitled to perpetual leasehold rights of a major ___% of the built-up area, for a long period of time.
    Cancellation of Collaboration Agreement
    cancellation of collaboration agreement
    Collaboration Agreement for Construction of a Highway Resort on Agricultural Land for which Change of Land Use have been approved, and under the Collaboration Agreement, the Owner is entitled to an agreed ____% of the Built-up Area of the Highway Resort or a sum of an amount calculated at an agreed Rate Per Sq.Ft. multiplied by Owner’s share of built-up area.
    collaboration agreement for construction of a highway resort on agricultural land for which change of land use have been approved, and under the collaboration agreement, the owner is entitled to an agreed ____% of the built-up area of the highway resort or a sum of an amount calculated at an agreed rate per sq.ft. multiplied by owner’s share of built-up area.
    Development Agreement for Construction of a Multi-Storeyed Building and under the Development Agreement the Total Built-up Area is divided between the Owner and the Builder in a mutually agreed Percentage.
    development agreement for construction of a multi-storeyed building and under the development agreement the total built-up area is divided between the owner and the builder in a mutually agreed percentage.
    Property Development Agreement for Development of a Large Residential Plot owned by Joint Owners into Two Flats on each floor and under the Property Development Agreement the Joint Owners are entitled to Designated Flats on Designated Floors, and Builder is also entitled to Designated Flats on Designated Floor.
    property development agreement for development of a large residential plot owned by joint owners into two flats on each floor and under the property development agreement the joint owners are entitled to designated flats on designated floors, and builder is also entitled to designated flats on designated floor.
    Property Development Agreement for Constructing Floors on Plot of Land and under the Agreement the Builder and the Owners are entitled to mutually agreed Independent Floors.
    property development agreement for constructing floors on plot of land and under the agreement the builder and the owners are entitled to mutually agreed independent floors.