Section 17(3) in The Maharashtra Baronetcies (Amendment) Act, 1973
(3)the following shall be and shall be deemed to have been added at the end with effect from the 25th day of March, 1952, namely:-"The Trustee for the time being may charge such fees as the State Government may direct to be paid in or about the execution of the aforesaid powers trusts and provisions or for the performance of his functions under this Act".
