Gift of Charity

This Deed of Gift is made on ................... between Mr.................. X................. s/o.....................r/o.................(hereinafter called the Donor) and ............................, Mandir, situated at ................through its manager Mr..............s/o....................r/o...............(hereinafter called the Donee).

Whereas the donor, being the owner in possession of the property specified in the scheduled herewith, is great worshiper of ..................... and is anxious to make a gift of the aforesaid property in favour of ......................., Mandir.

The Gift Deed Witnesses as Follows:

1.      That the Donor hereby, makes a gift of the property specified in the schedule hereto, valued at present at Rs....... in favour of the donee, ; To have and Hold as dedicated and endowed property subject to the condition that the donee shall not alienate the property save for necessity and the income of the gifted property shall be solely utilized for maintaining the aforesaid temple .

2.      That the donee accepts the gift with the aforesaid conditions and takes the physical possession of the property specified in the schedule hereto.

IN WITNESS WHEREOF both the Donor and the Donee have signed this deed of gift.

Sd/-Donor..................

Sd/-Donee.................

Witnesses:

1..............

2..............