Gift of a House to the
Daughter
Let It Be Known To
All Men by these presents that I
s/o
.. r/o
owner and in
possession of the House No
.. situated at
, valued, at present , at
Rs
. does, hereby out of natural love and affection and also out of my free
will and without any compulsion, force or undue influence, give, transfer and convey
to my daughter Mrs
w/o
.. r/o
.. having no house of her own to
live in at
and her need being appreciated by the donor, the aforesaid
house together with all the rights, easements and appurtenances whatever in the
said premises absolutely and for ever, The gift effected through this
instrument having been declared in the gift-tax returns submitted by the Donor
and gift-tax having already been paid into the
. Bank.
Dated
In presence of
witnesses: Sd/-Donor
.
1
..
2
..
