Gift Of Library to a
Trust without Reversion Clause
This Agreement of Gift is entered into
between Mrs............... W/o .......... R/o ................. (hereafter called the Donor) and Mrs...............
s/o.......... r/o................ Managing Director of .................. Charitable Trust (hereinafter
called the Donee) on this ..................................
whereas the donee is
the Managing director of .............. Charitable Trust maintaining and running ...............
Public Library in .....................and providing free reading facilities to all citizens
of ............... City.
whereas upon the
donee’s request the Donor has agreed to donate to the aforesaid trust his
private library, maintained by him at ...................along with all his books and other
reading materials (duly catalogued at the end of this deed) contained in the
Library and all tenements, lands, hereditaments and premises at ....................................
aforesaid for the purpose of providing free reading facilities to the Citizens
of ..........................
THE DEED OF GIFT
WITNESSES AS FOLLOWS:
1. That in pursuance
of the aforesaid agreement and in consideration of the purpose of providing
free reading facilities to the citizens of ................... the donor does hereby give,
transfer and convey all tenements, lands, hereditaments, premises, books and
other reading materials constituting the Donor’s library at .............................. to the
Donee, valued at present, at Rs............., to HOLD the said library unto the said
donee or his successors in office absolutely and for ever.
2. That the donee
hereby accepts the gift and promises that the said library shall be the trust
property and shall be utilized by him and his successors in office for the
purpose for which it has been donated.
In witness whereof,
we have signed this deed of gift on ...........................
Witnesses: Sd/-Donor...............
1................ Sd/-
Donee..............
