Gift
of Property for Specified Purpose
This
Agreement of Gift is entered into between Mr. X son of ........... R/o .............
(hereinafter called the donor) and Mr........... son of........ R/o.......... Doctor by
Profession (hereinafter called Donee) on ...............................
Whereas
the donee is running a charitable private Nursing Home providing medical
facilities to scheduled castes and poor patients of any caste and community.
Whereas
upon donee’s request the donor has agreed to transfer a plot of land measuring
.............................. Square Yards situated at ............................................. and numbering as Nursing
Home for the purpose of Constructing an Annexe, fully equipped with 100 beds,
to the aforesaid Nursing Home without any consideration.
The
Donor And The Donee Hereby Agree With Each Other As Follows.
1.
That in furtherance of his intention to donate the aforesaid plot in
pursuance of the aforesaid agreement and in consideration of the aforesaid
charitable purpose, the donor does, hereby transfers, gives and conveys the
aforesaid plot to the donee, valued at present, at Rs..................To Hold the said
plot unto the said donee or his successors, running the aforesaid charitable,
Nursing Home as long as the said plot shall be used for the purpose for which
it has been donated or so long as the purpose of the Nursing Home remains
charitable of Scheduled Castes and poor patients.
2.
That the Donee does, hereby, accept the gift subject to the condition
that if the aforesaid plot is used for any other purpose than for which it is
donated or if the purpose of the Nursing Home ceases to be charitable treatment
of Scheduled Castes and poor patients, the said plot shall revert back to the
donor or his heirs as the case may be.
In
witness whereof, we have signed this deed of gift on ...........................
Sd/-Donor...........
Sd/-Donee...........
WITNESSES:
1.
...............
2.
.........
