Declaration of trust of property under a Will

Date:

________________________________________________________________________________________________________(hereinafter called the declarants).

 

WHEREAS:

(1)     [Testator] of [address etc.] has by his will intended to be executed shortly after the execution hereof devised [and bequeathed] certain property to the declarants for their own absolute use and benefit.

(2)     The declarants as they hereby acknowledge are not to hold the said property for their own absolute use and benefit but upon the trusts hereinafter declared.

(3)     The said property is specified in the schedule hereto.

 

NOW IT IS HEREBY DECLARED that if and when the said will shall become effective in law and the said property shall be vested in the declarants such property shall be held by the declarants upon the following trusts:

[Set out trusts]

 

SCHEDULE

[Description of property]

 

IN WITNESS etc.

[Signature of declarants]