The Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915
[Act No. 10 of 1915]
[8th September, 1915.]
| Contents |
| Title |
The Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915 |
| Sections |
Particulars |
| 1. |
Short title |
| 2. |
Repeal of Act XX of 1860 |
| 3. |
The Commissioner for the Northern Division, the Accountant-General, and the Collector of Bombay to be a Corporation for execution of the Trusts of this Act |
| 4. |
Present Baronet to continue to bear, and all future Baronets to take, names of First Baronet |
| 5. |
Government Promissory Notes of a certain nominal value vested in Trustees |
| 5. |
Amendment of Sixth Schedule to the Constitution |
|
(a) On trust to re-invest if paid off |
|
(b) and to pay income to present Baronet for his life |
|
(c) and after death of present Baronet to pay income to Baronet for time being |
|
(d) with ultimate trust for Second Baronet his executors, administrators and assigute |
| 6. |
Powers of investment |
| 7. |
Prohibition against varying investments without consent of person entitled to income |
| 8. |
Power to Baronet for the time being to purchase land to erect a Mansion House there on |
| 9. |
Power to trustees to sell securities to produce funds to pay for land, etc |
| 10. |
Power to Baronet for the time being to sell Mazngon Castle |
| 11. |
Power to Trustees to apply proceeds of sale Mazagon Castle, not exceeding Rs. 2,75,000 in paying for land purchased and for erecting Mansion House thoreon, etc |
| 12. |
Settlement of Mansion House, etc., in support of Baronetcy |
| 13. |
Saving of rights of persons interested in reversion or remainder in Mazagon Castle on sale thereof |
| 14. |
Declaration of Trusts as to surplus proceeds of sale of Mazagon Castle over and above the sum of Rs. 2,75,000 |
| 15. |
Power to Trustees to invest the surplus annual interest and income of the Trust Fund and premises during the minority of any Baronet, etc |
| 16. |
Provision in case of refusal or discontinuance of names of First Baronet |
| 17. |
Baronet in possession may jointure |
| 18. |
Limit of aggregate of jointure payable contemporaneously |
| 19. |
Mansion House and hereditaments not to be subject to joiuture |
| 20. |
Alienation prohibited during the Baronetcy |
| 21. |
Power to augment the funds and securities subject to the Settlement, provided that total amount of funds subject to the Settlement shall not exceed fifty lakh |
| 22. |
Provision as to insurances of Mazagon Castle, and other house or buildings purchased in lieu thereof |
| 23. |
Directions for keeping Mazagone Castle, and other houses or buildings purchased in lieu thereof, in repair |
| 24. |
Power to Trustees to sell land subject to Settlement |
| 25. |
Directions as to how sale may be made |
| 26. |
Direction as investment of proceeds of sale of lands |
| 27. |
Declaration of Trusts as to investments of proceeds of sale of lands |
| 28. |
Power to Baronet for the time being to enter into arrangement with Government as to landrevenue payable in respect of land purchased under section 8 |
| 29. |
Indemnity of Trustees |
| 30. |
General saving clause |
