GIFT DEED OF A PROPERTY FOR A PARTICULAR PURPOSE

 

Date. ___________________________________________________________________________hereinafter called “THE DONOR” (which expression shall unless it be repugnant to the context or meaning thereof, mean and include his heirs, executors and administrators) of the ONE PART.

AND

__________________________________________________________________________hereinafter called “THE DONEE” (which expression shall unless it be repugnant to the context or meaning thereof, mean and include his heirs, executors, administrators and Assigns) of the OTHER PART.

This deed of gift is made this the ________ day of__________ 20 ____ between AB of_______ etc. (hereinafter called the donor), of the one part, and CD of, etc. (hereinafter called the donee), of the other part.

Whereas the donee intends to start a school in his village _______ for the education of girls and whereas the donor is desirous of donating the land fully mentioned and described in the schedule hereto to be used as a site for the said school.

Now This Deed witnesseth that in pursuance of the said pious wish and desire and as a patron of the proposed school to be started by the donee, the donor doeth hereby and hereunder freely and voluntarily grant, convey, transfer, give, assign and assure unto and to the use of the donee and his successor all that, etc., etc., to be used solely and exclusively for the purpose of a site for construction and accommodation of the proposed girls' school TO have and TO hold the same so long as the same shall be used and occupied as a site and/or building of the school and that the donee accepts the gift of the said property hereunder made solely and exclusively for the purpose hereinbefore indicated subject to the condition hereunder provided.

This deed further witnesseth that it is expressly agreed and understood by and between the parties that this gift of land will stand ipso facto revoked in the event the land hereunder given is not used for the purpose of the intended school for which the same is given within a period of one year from the date of these presents or in the alternative the said school is abolished or shifted elsewhere or amalgamated with some other institution when and in all or any such event or events the land with all buildings and structures, if any erected thereon, shall revert to and revest in the donor or his heirs, executors, administrators and representatives and shall form part of his former estate as if this deed of gift was never executed nor intended. And it is further agreed by and between the parties that in case the land is acquired by the Government, the donee or his successors, including any person or persons managing the school, shall invest the compensation money to be awarded in purchase of another land or building to be used solely and exclusively for the school unless otherwise directed by any court of competent jurisdiction. The estimated value of the property is Rs. _______________.

 

The Schedule

 

In witness whereof the donor has executed this Deed of Gift and delivered the same to the donee who has also executed the same in token of acceptance thereof the day, month and year first above-written.

 

Signed, sealed and delivered by AB the donor in the presence of: ___________________

 

Signed, sealed and delivered by CD the donee in token of acceptance of the Gift.__________________________________