Codicil Substituting a Trustee

I, AB, etc., declare this to be the first codicil to my will dated ______ the _______ day of ________.

Whereas by the said will I appointed CD as one of the executors and trustees and given him a legacy of Rs. _________ if he acts.

And Whereas the said CD has died on _________

NOW I hereby revoke the appointment of the said CD as one of the executors and trustees of my will and also revoke the legacy of Rs. _____ given to him as such executor and trustee and I hereby appoint LN, etc., to be an executors and trustee of my said will in place of the said CD and I declare that my said will and all the provisions contained therein shall be construed and take effect in all respects as if the name of the said LN had been originally mentioned therein lieu of the name of the said CD of executor and trustee and I give a legacy of Rs. ________ to the said LN in case he proves my will and carries out the Trusts and provisions thereof and in all other respects I confirm my said will.

IN WITNESS WHEREOF I have hereunto set my hand this day of _______

Signature of Testator

Signed by the said testator as a codicil to his will dated _____ in the presence of us present at the same time and who at his request have hereunto signed our names as witnesses hereto in the presence of the said AB and in the presence of each other.

Witnesses :

1. ________________

2. _______________