TRUSTS

General

• 1.Deed of appointment of trustees of a minor beneficiary under a Will by the executor

• 2.Disclaimer of trustees of settlement

• 3.Deed of appointment of new trustee in place of a deceased trustee under the power of a Will

• 4.Declaration of trust by way of testamentary disposition in favour of the niece of the testator

• 5.Declaration of trust by husband and wife in respect of immovable property purchased out of joint contribution and subsequently mortgaged

• 6.Declaration of trust of property under a Will

• 7.Deed of appointment of new trustees

• 8.Irrevocable Trust Agreement cannot be revoked or changed

• 9.Deed of irrevocable trust for the benefit of the children of the Donor

• 10.Trust of personal property by a girl before her Intended Marriage

• 11.Agreement transferring property in trust for a private company to be formed

• 12.Declaration of Revocable Trust

• 13.Deed of trust conveying the property to trustee with power of sale and pay of debts for repayment whereof the property is offered as security with condition that in case of timely repayment of the debts this instrument shall be treated as null and void

• 14.APPOINTMENT OF A FRESH TRUSTEE

• 15.DEED FOR ESTABLISHMENT OF A SCHOOL

• 16.DEED OF CANCELLATION OF TRUST

• 17.PRIVATE TRUST FOR ADMINISTRATION AND PRESERVING PROPERTY

• 18.MAKING OF A TRUST BY A DEBTOR FOR THE ADVANTAGES OF HIS CREDITORS

• 19.TRUST CREATED MADE FOR MANAGING/PRESERVING OF PROPERTY

• 20.TRUST DEED FOR CHARITABLE OBJECTS

• 21.TRUST DEED FOR ESTABLISHING A SCHOLARSHIP

• 22.TRUST DEED FOR ESTABLISHMENT OF A TEMPLE