BE IT KNOWN that I, A son of Shri ………. resident of ……………. hereby declare that I have not accepted the benefits, gifts, transfers, conveyances conferred or granted to me under the gift deed dated ……… executed by Shri B ..…………….. son of ..……………….. resident of ……..………………………………..
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A
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Place …………………….
Date ………………………
Dear Sir ,If the immovable property is given to a 2 and half year girl how the acceptance of gift can be acknowledged.kindly let me know to my e mail I D .
With best regards.