GIFT OF PROPERTY TO WIFE
THIS GIFT DEED is made between Mr……………… X…………………. S/o…………. R/o ………………. (hereinafter called as Donor) and Donee) on …………………..
WITNESSES AS FOLLOWS:
1. That the Donor, owner in possession of the properties specified in the schedule hereto, valued at present at Rs………… does hereby , out of his natural love and affection and also out of his free will, give , transfer and convey the properties, specified in the schedule, free from all encumbrances, to his wife the donee, on this auspicious occasion of completing 25 years of his marriage with the donee , to Hold and have the same to the donee absolutely and for ever.
2. That the said donee accepts the gift.
IN WITNESS WHEREOF the Donor and the Donee have signed this deed.
Sd/-Donor………..
Sd/-Donee………..
Witnesses:
1…………….
2…………….
Schedule
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