Deed of appointment of trustees of a minor beneficiary under a Will by the executor
Date:
________________________________________________________________________________________________________(hereinafter called the executor)
___________________________________________________________________________________________ (hereinafter called the trustees)
WHEREAS:
(1) [Testator] late of [address] (hereinafter called the testator) by his will dated the.......... day of........ appointed the executor to be the executor thereof and [state gift to minor which may be a specific devise or bequest or a share in or the whole of the residuary estate].
(2) The testator died on the.......... day of......... and his said will was proved on the........... day of........... by the executor in the............ Court at.........
(3) The executor has paid all duties funeral and testamentary expenses and all debts of which he has had notice.
(4) The said [minor] is a minor of the age of.......... years having been born on the.......... day of..........The executor desires to appoint the trustees to be the trustees of the trusts affecting the said property under the said will and the trustees have consented to act in the said trusts.
NOW THIS DEED WITNESSETH that the executor pursuant to the power conferred upon him by the Indian Succession Act, 1925 and every other power enabling him hereby appoints the trustees to be the trustees of the trusts
declared concerning the said property by the said will and so far as the said property consisting of land to be trustees for the purposes of the Indian Trusts Act, 1882.
SCHEDULE
[PART I] [Description of land]
[PART II] [Description of property other than land]
IN WITNESS etc.
[Signatures of all]
