A Will is made by a person when he desires to distribute his wealth to his near and dear ones after his death. Mostly a person gives his property only to his wife and children or if it is a woman, she gives all her assets to her husband and children. But sometimes you may want to give some share of your assets to your brother, sister, mother, father, uncle, aunt, niece, nephew, cousin, a friend or even your maid, driver, watchman or any other person whom you like. But when you have to make such a distribution, you are always confused as to how to sort it out.

To begin with, make a list of all your properties. Then make another list of all the beneficiaries to whom you want to give your property, on the other hand. Finally, you should decide who gets what. Once you have made your decision the same you should write it on paper and sign the same. Once the will is executed you should get the same registered to avoid any confusion and to main a record of the same.