CODICIL REVOKING WILL IN THE POSSESSION OF A THIRD PARTY  

 

 

 

 

Whereas I, _______________ of ______________, have duly made my last will, dated the __________ day of _______________, which I delivered into the custody of ______________ of _______________ in whose possession I believe it still remains:

 

Now I do hereby utterly revoke and make void my said will, and every devise, bequest, clause, matter and thing whatsoever therein made and contained.

 

IN WITNESSES WHEREOF, etc.

 

                                                                                                                 

                                        

                                                                                           

                                                                                                              

 

 

 

                                                                                                                       (Signature of Testator)