Deed of Gift of portion of Land to the Municipal Authorities for the purpose of widening of Road
THIS DEED OF GIFT made the ________ day of __________
BETWEEN
_________________________________________________ (insert the name of grantor, address, etc.) (hereinafter called the grantor) of the ONE PART
AND
_______________________________________________ (insert the name of Municipal Corporation) (hereinafter called the Municipal Corporation) the wife of the assignor (or as the case may be) of the OTHER PART.
WHEREAS :
- The Corporation has authority under the __________________ (name of the Act) to acquire land for the purpose or purposes of widening or public road abutting the premises of the grantor.
- The property hereby conveyed is required by the Corporation for the purpose or purposes authorised by the said (Act) as aforesaid.
- The grantor is the absolute owner in possession free from incumbrances of the property hreinafter described and is desirous freely and absolutely of conveying to the Corporation by way of gift that property for the purpose or purposes aforesaid.
NOW THIS DEED WITNESSETH that the grantor hereby freely and voluntarily and without valuable consideration conveys unto the Corporation all that (parcels) TO HOLD the same unto the Corporation absolutely and for ever for the purpose or purposes of the said (Act).
IN WITNESS etc.
[Signature and seals of all parties]
