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  • Deeds & Drafts / GIFT

GIFT

General

  • 1.DEED OF CONDITIONAL GIFT
  • 2.REVOCATION GIFT DEED
  • 3.GIFT DEED WITH RESPECT TO MONEY
  • 4.GIFT DEED OF A PROPERTY FOR A PARTICULAR PURPOSE
  • 5.GENERAL GIFT DEED
  • 6.GIFT DEED OF AN IMMOVEABLE PROPERTY
  • 7.Deed of Gift by a father to his son of freehold subject to a Mortgage
  • 8.Deed of Gift of freeholds by tenants-in-common
  • 9.Gift of personal effects not in the possession of the Donor
  • 10.Deed of Gift of Household effects in the possession of the Donor
  • 11.Memorandum of a Completed Gift of Household effects by a Husband to his Wife
  • 12.Deed of Gift of Building by owner in favour of Local Authority for use by public for exercise?and recreation purposes
  • 13.Deed of Gift of portion of Land to the Municipal Authorities for the purpose of widening of Road
  • 14.Deed of gift by sisters in favour of brothers of their undivided share and interest in the immovable property inherited upon the death of their father without leaving any will
  • 15.Deed of gift of undivided share or interest in the immovable property by one co-owner to the other co-owner
  • 16.Deed of gift of immovable property by parents in favour of two daughters in equal undivided shares
  • 17.Deed of gift of immovable property in favour of nephew
  • 18.Deed of gift by mother in favour of her daughters of her interest in the immovable property bequeathed under a will by her deceased?husband in her favour
  • 19.Assignment to the widow by other legal heirs of a person died intestate of all their shares and interests in the deceased’s Estate before grant of administration
  • 20.Deed of gift by a beneficiary of an undivided share of the proceeds of sale or immovable property held in trust by trustee under the will
  • 21.Deed of gift of immovable property by father in favour of the trustee for the benefit of minor
  • 22.Deed of gift of immovable property
  • 23. Gift of ancestral property by one co-heir to the other co-heir [Short form]
  • 24.Deed of gift of immovable property [Alternative form]
  • 25.Deed of gift by children to mother of all their interest in part of property included in father’s estate upon his death intestate
  • 26.Deed of Gift by father in favour of two sons carrying on separate partnership business, of the goodwill, trade marks and patent-rights in respect of father’s business
  • 27.Deed of gift by father in favour of his son (a co-partner), of his share in the assets of a partnership business upon retirement
  • 28.Deed of gift of immovable property by husband to wife
  • 29.Deed of gift by wife to husband of her interest in the immovable property bequeathed under a will by her deceased son in her favour
  • 30.Deed of gift by declaration of trust of part or mortgage debt by way of declaration of trust by husband?in favour of the wife
  • 31.Memorandum of a completed verbal gift of movable properties in favour of the son of the donor
  • 32.Gift of building for specific purpose of running a public hospital—condition for revocation annexed to the gift
  • 33.Gift of land to School for use as a play-ground with condition for revocation on breach of covenant by donee
  • 34.Gift of residuary interest in movable and immovable properties [General form]
  • 35.Deed of gift of immovable property subject to an existing mortgage, the donee undertaking to redeem the mortgage debt, with interest
  • 36.Deed of transfer of the benefit of an existing mortgage by way of gift [Short form]
  • 37.Gift of share of immovable property subject to mortgage by the owner of the entirety to spouse
  • 38.Deed of Gift [Short form of declaration]
  • 39.Gift of shares in a private limited company by way of declaration of trust
  • 40.Deed of declaration of trust by way of gift part of a debt by father as the settlor and trustee in favour the son the sole beneficiary
  • 41.Assignment by way of gift of a simple contract debt by father in favour of son
  • 42.Gift of life-interest in favour of the residuary legatee [Short form]
  • 43.Gift by the mother of her life interest in immovable property in favour of her children as the residuary legatees under a will
  • 44.Deed of gift of immovable property in consideration of marriage
  • 45.Deed of gift of leasehold property for the unexpired residue of the term and of the furniture and other movable properties absolutely
  • 46.Deed of gift of leasehold property for the unexpired residue of the term and of the furniture and other movable properties absolutely
  • 47.Deed of gift of leasehold interest in immovable property subject to the covenants and restrictions under the lease for the unexpired residue of the?term of the lease
  • 48.Deed of gift of leasehold interest in the dwelling-house subject to the covenants and stipulations in the lease

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