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  • Deeds & Drafts / TRUST-CREATED-MADE-FOR-MANAGINGPRESERVING-OF-PROPERTY

Deeds & Drafts

TRUST CREATED MADE FOR MANAGING/PRESERVING OF PROPERTY

THIS TRUST DEED is created on this _____ day of __________ between Sh.___________ s/o Sh. _____________r/o _________________ after it referring being "the author" of the one part
AND
Sh. _______________, Sh. _______________, and Sh.___________ (after it referred as " trustees," which expression shall be inclusive of trustee/trustees for the said time ) of the other part.
WHEREAS
1. The author being owner and being completely possessing immovable properties having number ______specifically stated in the Schedule I unclosed hereto and such other movable property as stated in Schedule II unclosed hereto ,which being his self acquired property he has full disposing power over which per Hindu law;
2. The Author is unhealthy since long and can not manage his affairs.
3. The Author being widower, without son for managing/looking after household property matter;
4. Owing to above reasons the author wishes in making a trust concerning his above stated estate on terms/conditions as  appearing after it;
NOW THIS DEED WITNESSETH AS UNDER:
1. The Author so transfers, assigns and conveys  ALL that estates stated in Schedule I and II hereto the trustees, IN HOLDING same per trust for Author till his life time and after he expires on trust after it declared.
2. The Trustees shall deal and manage with the said estate in such way and shall use the income from said estate as most advantageous to the interest of trust. Author shall endorse and execute such documents and doing such act, deed or thing as may be validly compulsory in allowing the trustees to get such income.
3. The Trustees shall not be empowered to sell, mortgage or otherwise transfer the said immovable estate given to them as stated above without approval of the Author.
4. Till life time of Author the trustees shall spend income of said properties per instructions as given by the author and lacking such instructions, said income shall be spent on sustenance of Author and such other family members subsisting on that time and depending on him on religious, social and customary needs of the family.
5. After the Author expires, the income of said estates will be spent on sustenance on such other members of his family as subsisting on that time and on religious, social and customary needs of the family.
6. If, trustees, at any moment see that income of said estates being in sufficient for doing  the objects of trust as stated before hand they shall have power to raise money by disposing off such stocks, shares or securities stated in the schedule II as they may think just.
7. If, due to death, illness, resignation or any other score, the office of trustee becomes vacant, the Author if living and bearing his proper senses, select a new trustee. If the author is dead or he is senseless, the remaining trustees shall selected a new trustee. if they cannot consents on selecting a new trustee or do not appoint the same within a reasoned time, they shall apply to court for selecting a new trustee per law  as enforceable on that time in this regard . For appointing the trustee, court shall abide by the wishes if any of the author in this regard. If, till the time a new trustee is not appointed, the remaining trustees shall run/ administer the trust.
8. On the death of the Author, the trust shall cease to exist and the said properties or such portion of it as may be in existence shall at once vest in the manner following:
(Give manner/details of vesting of property in such case)
9. The Author shall be empowered to cancel or alter, at any moment, per his pleasure, the trust hereby made but such cancellation or alteration will not affect any acts already done by the trustees in execution of the trust.
IN WITNESS WHERE OF, the parties hereunto have signed this deed this _________ day of __________.
(Schedule hereinabove referred to)
Witness:
1.
The Author
2.
Sh.____________
The Trustee
Sh.____________
The Trustee
Sh.____________
The Trustee
 


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