NOTICE OF ASSIGNMENT TO HIRER BY ASSIGNEE
TO
........................................... ……......................................... ...........................................
I, .............................. of .......................... hereby give you notice that by a Deed of Assignment dated ........................ Shri ........................................... son of ................. resident of ........................................... I described as owner in the hire- purchase agreement dated .................... and made between the said owner and yourself as hirer, has assigned all the benefits, interests, advantages and rights together with all the money now payable or hereafter to become payable under the said agreement and all rights and remedies for enforcing the said agreement to me for valuable consideration.
2. I, therefore, require you to pay all moneys payable or hereafter to become payable by you under the said agreement to the said Assignor to me at my office at ....................... instead of paying the same to the said Assignor.
3. Please acknowledge receipt.
Dated this ....................... day of ................... 19 .......
........................................... Assignor
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NOTICE OF ASSIGNMENT TO HIRER BY ASSIGNEE
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