Release of Lands from a Legacy charged thereon by the Testator

THIS DEED OF RELEASE is made on _______ day of ______  by ______ s/o _________ r/o ___________etc. (“the Releasor”).

WHEREAS :             

1. B. (“the Testator”) late of etc. by his will dated _______ devised all his lands situate etc. unto __________ absolutely and forever charged nevertheless in aid of the Testator’s personal estate with the payment of a legacy of Rs. ______ to the Releasor and appointed ________ and _________ (“the Executors”) to the executors thereof.
2. The Testator died on the _______ day of _________ and his said will was duly proved by the Executors on the _______ day of _______ in the ______ court at _______.
3. The said legacy of Rs._________ bequeathed to the Releasor by the said will and all interest thereon has been duly paid to the Releasor by the Executors out of the personal estate of the Testator as the Releasor hereby acknowledges.

NOW THIS DEED made in consideration of the premises WITNESSES that THE Releasor HEREBY RELEASES and for ever discharges all the said lands by the said will so charged with the payment of the said legacy of Rs. ________ as aforesaid and also the Devisee his personal representatives and assigns and the estate of the Testator and all other persons and property (if any) affected thereby from the said legacy or sum of Rs._________ and the interest thereon and all claims and demands in respect thereof.

IN WITNESS WHEREOF, etc.