Section 17(1) in The Maharashtra Baronetcies (Amendment) Act, 1973
(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.
