Section 9 in The Maharashtra Baronetcies (Amendment) Act, 1973
9. Substitution of section 3 of Act X of 1915.
- For section 3 of the Sir Jamsetjee Jejeehhoy Baronetcy Act, 1915 (hereinafter referred to as "the said Act"), the following shall be substituted, namely"3. The Official Trustee to be corporation sole for execution of the trusts of this Act. - The Official Trustee appointed under the Official Trustees Act, 1913 and the holder of that office for the time being, and likewise the holder for the time being of any other office which may hereafter be substituted by the State Government for the Official Trustee shall be, and is hereby created a corporation sole with perpetual succession and common seal under the style and titled of "Sir Jamsetjee Jejeebhoy Baronets Trustee" and the said corporation so hereby created (hereinafter styled "the Corporation") is hereby constituted as such Corporation, the sole Trustee for executing the powers and purposes of this Act."
