Section 17 in The Maharashtra Baronetcies (Amendment) Act, 1973
17. Amendment of section 29 of Act X of 1915.
- In section 29 of the said Act,-(1)(a)for the words "the trustees", the words "The Trustee",(b)for the words "in them respectively" the words "in him",(c)for the words "their successors, respectively", the words "his successor",(d)for the words "the Trustees", the words "the Trustee",(e)for the words "reposed in them respectively and their successors respectively", the words "reposed in him and his successors" and(f)for the words "his or their respective hands", the words "his hands" shall be substituted.(2)(a)the words "and they respectively", at both the places where they occur,(b)the words "their or any of their",(c)the words "and them respectively",(d)the words "and themselves respectively", and(e)the words "and they respectively"shall be deleted.(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".
