Received from Mr._____________ the executor of the will of the late Mr.__________. The following items of property, being the residue of the estate of the said deceased, after payment by the executor of all the expenses of and incidental to the administration of the estate and payment of all legacies under the will. I have examined the accounts maintained by the said executor and I am satisfied with the same and I have now no claim against the said estate as the residuary legatee.
Particulars of property received.
1.Rs___________ being cash in the hands of the executor.
2.Rs___________ by cheque being the balance at the foot of the bank a/c maintained by the executor.
- The following articles and things:
- The following investments and securities:
- Immovable property at-
Which is transferred to me previously formally by separate deed of transfer
Dated this ________ day of ______20__
(Signature)
