Gift of Land for
Building a Temple
This Deed of gift is
made at ....... on this ...... day of ........ 2000, between A son of Shri
............ resident of .......... (hereinafter called "the Donor")
of the One Part and B Son of Shri ....................... resident of
...................................... (hereinafter called "the
donee") of the Other Part.
Whereas the donor is
absolutely possessed of or otherwise well and sufficiently entitled to the
land, more particularly described in the Schedule hereunder written and
hereinafter called "the said property".
And Whereas the donee
proposes to construct a temple for public and he has requested the donor to
donate the said property to him for the construction of the temple thereon.
And Whereas the donor
has agreed with the donee to gift to him for the construction of temple the
said property hereby transferred belonging to the donor on the terms and
conditions hereinafter contained.
Now This Deed
Witnesses as Follows:
1.
In
pursuance of the aforesaid agreement and in consideration of the donee's
covenants hereinafter contained, the donor does hereby voluntarily and
absolutely grants, conveys, transfers and assures unto and to the use of the
donee all that plot of land more particularly described in the Schedule,
hereunder written, to hold the same to the donee and his successors according
to the custom of succession in the management of religious endowments
recognised by Hindu religion for the purpose of temple and for no other
purpose.
2.
The
donee hereby covenants with the donor as follows:
i.
He
will construct a "Gaytri temple" on the said property within one year
from the date of these presents and will not use the said property for any
other purpose whatsoever.
ii.
The
temple when constructed on the said property shall be open to all Hindus for
worship and prayers and for no other purpose.
iii.
The
donee and his successors shall regularly perform all ceremonies of worship in
the temple according to Hindu religion.
iv.
The
donee and his successors will keep the said temple in good and substantial
repair.
v.
If
the donee fails to construct a temple within the period of one year from the
date of these presents or if the said property shall cease to be used for the
purpose of temple or if the object of the gift is frustrated otherwise for any
reason whatsoever, this gift will stand ipso facto revoked and the property
shall revert to the donor or his successors, heirs, administrators or legal
representatives free from any claim on that account, as if the gift was never
made nor intended.
1.
2.
3.
The
estimated value of the property is Rs. .......................
In Witness Whereof,
the donor has executed this deed of gift and delivered the same to the donee,
who has signed the same in token of acceptance the day and year first above written.
The Schedule above
referred to
Signed and delivered
by the within named donor
Signed and delivered
by the within named donee
WITNESSES;
1.
2.
