Address.. .............Occupation................(The deed should be registered)Note. - There must be two witnesses to a mortgage.Form No. - IVForm of reconveyance for house building advancesThis Indenture made the................day of...........20............Between The Municipal Council.........................(hereinafter called the Council), of the one part and an officer of the Municipal Council........................of (hereinafter called the mortgagor) of the other part is supplemental to an Indenture of mortgagor, dated the...............day of ............20..... and made between the mortgagee of the one part and the Council of the other part and registered at in Book............................ Volume pages to as No..............for (hereinafter called the Principal Indenture). Whereas all moneys due and owing on the security of the Principal Indenture have been fully paid and satisfied and the Council has according at the request of the mortgagor agreed to execute such reconveyance of the mortgaged premises in the within written indenture comprised as is hereinafter contained. Now This Indenture Witnesseth that in pursuance of the said agreement and in consideration of the premises the Board doth hereby grant, assign and reconvey upto the mortgagor, his heirs, executors, administrators and assigns all that the piece of land situate in the containing more or less bounded on the North by...................on the South by................... on the East by........................on the West by......................together with the dwelling house and out offices's tables, cook rooms and outbuildings thereon and all and singular other the premises in the Principal indenture comprised or expressed to be thereby assured or which now are by any means vested in the Council subject to redemption under or by virtue of the Principal Indenture with their rights, easement and appurtenances as in the Principal Indenture expressed and all the estates, right, title, interest, property, claim and demand whatsoever of Council into, out of or upon the same premises by virtue of the Principal Indenture to have and to hold the premises hereinbefore expressed to be hereby granted, assigned and reconveyed upto and the use of the mortgagor, his heirs, executors, administrators and assigns for ever freed and discharged from all moneys intended to be secured by the Principal Indenture and from all actions suits, accounts, claims and demands for or in respect of the said moneys or any part thereof or in respect of the Principal Indenture or of anything relating to the premises and the Council hereby covenants with the mortgagor, his heirs, executors, administrators and assigns that the Council has not done or knowingly suffered or been party or privy to anything whereby the said premises or any part thereof are, is or can be impeached, encumbered or affected in title estate or otherwise howsoever in witness whereof the parties hereto have hereunto set their hand and seals the day and year first above written.Signed, sealed and delivered by, for and on behalf of the Council in the presence of ...........Chapter-XI Profession Tax
