Section 11 in The Maharashtra Baronetcies (Amendment) Act, 1973
11. Amendment of section 9 of Act X of 191.
- In section 9 of the said Act,-(i)in the marginal note for the words "Power to trustees", the words "Power to trustee" shall be substituted;(ii)in the proviso, for the words "conferred upon them", the words "conferred upon him" shall be substituted.
