Section 13 in The Maharashtra Baronetcies (Amendment) Act, 1973
13. Amendment of section 15 of Act X of 1915.
- In section 15 of the said Act,-(i)in the marginal note, for the words "Power to Trustees", the words "Power to Trustee" shall be substituted;(ii)for the words "in their discretion", the words "in his discretion" shall be substituted.
