Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 12 in The Maharashtra Baronetcies (Amendment) Act, 1973 12. Amendment of section 11 of Act X of 1915. - In section 11 of the said Act, in the marginal note, for the words "Power to Trustees", the words "Power to Trustee" shall be substituted.
