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The Schedule

(See section 3)

Memorandum of the appointment of the new trustees of the (describe the church, chapel, or other buildings and property) situate at a meeting duly convened and held for that purpose (in the vestry of the said ) on the day of 18 ,

A.B. of Chairman.

Names and descriptions of all the trustees on the constitution or last appointment of trustees, made the day of

(here insert the same)

Names and descriptions of all the trustees in whom the said (chapel and property) now become legally vested,

First-Old continuing trustees:-

(here insert the same)

Second.-New trustees now chosen and appointed:-

(here insert the same)

Dated this day of 18

Signed by the said A.B. as Chairman of the said meeting, at and in the presence of the said meeting on the day and year aforesaid in the presence of- A.B. Chairman of the said meeting,

C.D.
E.F.



Religious Societies Act, 1880 Back




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