GIFT TO DAUGHTER-IN-LAW FOR MAINTENANCE
I…………… s/o ……………….. r/o……………an owner in possession of the plot No. …. Situated at ………………………………………….. more specifically detailed in the schedule hereto.
As I have grown old, as I visualize some property dispute after my death and as I am desirous to make some arrangement for the livelihood and maintenance of Smt. ……… w/o………. R/o………. my daughter-in-law.
I hereby, make a gift of the entire above-mentioned property with all rights and interests therein, in favour of my daughter-in-law for her livelihood and maintenance. I declare that the said lady will be absolute owner of this property forever and shall be liable to payment of Government revenue. I myself, my heirs or representatives shall have nothing to do with gifted property, I shall be the name of the said lady to be entered into the Government records.
IN WITNESS WHEREOF, I have signed the gift-deed on this ………at ……………..
Sd/-Donor…………..
Witnesses:
1…………….
2…………….
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GIFT TO DAUGHTER-IN-LAW FOR MAINTENANCE
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