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
.
