Will in trust for religious uses
1. I _________________________ s/o _______________________ resident of ________________ do hereby revoke all wills, codicils and testamentary dispositions heretofore made by me and declare this to be my last will which I make _______ this day of _______ 20____.
2. I devise and bequeath all my estate of every description viz lands, houses, here shares, securities, debentures, bonds, money, debts or other effects to which I shall be entitled or possessed ___________ at the time of my death or over which I shall have a general power of disposition by will, save and except what I otherwise dispose off by any ______ codicil hereto unto (i) Shri ________________ s/o ______________ resident of ____________________________ and (ii) Shri ________________ s/o ______________ resident of ____________________________ and (iii) Shri ________________ s/o ______________ resident of ________________________ upon trusts and the said Shri _____________________ and Shri ________________________ shall stand possessed of my estate on my death and they shall dell, transfer or otherwise dispose off my estate as they shall in their sole judgment and discretion consider to be in the interest of or beneficial to my estate, without being in any way responsible or liable for any loss or damage occasioned thereby.
3. I further direct that the said trustees will also be authorized to ________________ realize and recover the rents, profits, dividends, interest or benefits ___________ thereof and after paying my funeral and the administration expense of my estate and providing for or paying any debts, if any, shall spend the money for the construction of a temple on the land bearing plot no. ____________ Survey No. _______ Takula _________ District _______________ and more particularly described in the Schedule hereto and delineated on the plan annexed to these presents and thereon coloured ________ and according to specification contained in the plan annexed to these presents and shall install the idols of ________________ in the said temple and the said trustees shall invest the residue of the said money in such securities as are mentioned in section 20 of the Indian Trusts Act, 1882.
4. I hereby direct that the interest, dividend, profits and benefit of spend the investments will be spent on the maintenance of temple, puja, salary of pujari and expenses and of annual festivals to be held in the said temple.
5. I hereby further direct that if both or either of the said Shri _______________, Shri_____________ and Shri ________________ shall die or be desirous of being discharged from or refuse or become unfit or incapable to act as trustees, the said trust as aforesaid in every such case, the surviving or continuing trustee or trustees may appoint any person or persons to be trustee or trustees in the place of trustee and trustees so dying or desiring to be discharged or refusing or becoming unfit or incapable to act as aforesaid by writing and on every such appointment, the trust properties shall be vested in the trustee and trustees for the time being and every trustee and trustees so appointed shall act and assist in execution of the said trust as fully and effectually as if he or they had been appointed as a trustee or trustees by me, provided that the number of trustees shall not less than two or more than six.
The Schedule above referred to
IN WITNESS WHEREOF I the above named have_____________ set by hands to this my will this _____ day of ______ 20__.
Signed and acknowledged by the above-named _____ in our presence, who in his presence, have hereunto subscribed our names and as witnesses
WITNESSES.
1. ______________________
Signature of the testator
