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- Gift to a purpose with a condition for revocation
- Gift of land for building a temple
- Gift by father to his son of land by mortgage
- Deed of gift of book debts
- Renunciation of gift by donee
- Deed of gift of goodwill of business, trade marks by father to two sons in partnership
- Deed of gift of moveable property
- Record of a gift of moveables
- Deed of gift of immovable property
- Deed of conditional gift
- Revocable deed of gift
- Gift in consideration of marriage
- Gift to son
- Gift of money to grand son
- Gift of a house to the daughter
- Gift of library to a trust without reversion clause
- Gift of property for specified purpose
- Gift of immovable property
- Gift of a piece of land
- Gift of a shop
- Gift of money to brother for meeting the marriage expenses of the niece of the donor
- Gift of books for education of daughter
- Gift of property for hospital
- Gift of moneys for the marriage of grand-daughter
- Gift by lady to her minor grand sons
- Gift with a condition for revocation
- Gift of charity
- Gift of property to wife
- Revocation of gift by the donee
- Creating life estate for the maintenance of the daughter - in- law by way of gift
- Gift to daughter-in-law for maintenance
