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Will
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35 results
![WILL IN FAVOUR OF FAMILY (SHORT FORM)](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will in favour of family (short form)
![WILL IN FAVOUR OF WIFE (SHORT FORM)](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will in favour of wife (short form)
![WILL IN FAVOUR OF FAMILY (LONG FORM)](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will in favour of family (long form)
![WILL OF A WIDOWER IN FAVOUR OF A RELATIVE (OTHER THAN OWN SON)](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will of a widower in favour of a relative (other than own son)
![WILL REGARDING ANCESTRAL AND OTHER PROPERTIES](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will regarding ancestral and other properties
![WILL APPOINTING AN EXECUTOR TO ACT AS A TRESTEE FOR THE BENEFIT OF THE MINORS](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will appointing an executor to act as a trestee for the benefit of the minors
![WILL REGARDING MULTIPLE PROPERTIES](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will regarding multiple properties
![WILL IN FAVOUR OF WIFE APPOINTING HER AS GUARDIAN FOR MINOR CHILD](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will in favour of wife appointing her as guardian for minor child
![JOINT WILL BY ISSUELESS COUPLE](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
joint will by issueless couple
![SECOND WILL AFTER CANCELLATION OF FIRST WILL](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
second will after cancellation of first will
![WILL BY A DISABLED PERSON IN FAVOUR OF DAUGHTER](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will by a disabled person in favour of daughter
![WILL BY A MEDICALLY ILL PERSON IN FAVOUR OF WIFE AND DAUGHTER](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will by a medically ill person in favour of wife and daughter
![CONDITIONAL WILL](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
conditional will
![WILL IN FAVOUR OF MINOR SON AFTER THE DEATH OF THE WIFE](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will in favour of minor son after the death of the wife
![CODICIL FOR ADDITIONAL BEQUEST AND AUTHORITY](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
codicil for additional bequest and authority
![CODICIL SUBSTITUTING AN EXECUTOR APPOINTED UNDER AN EARLIER EXECUTED WILL](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
codicil substituting an executor appointed under an earlier executed will
![REVOCATION OF WILL](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
revocation of will
![WILL BY FATHER (General)](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will by father (general)
![WILL BY MOTHER IN FAVOUR OF SON](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)
will by mother in favour of son
![WILL BY FATHER IN FAVOUR OF DAUGHTER](https://cspl.blob.core.windows.net/courtkutchehry/LegalDocuments/affidavit_sample.png)