Section 9 in The Official Trustees (West Bengal Amendment) Act, 1985
9. Insertion of new section 25A.
- After section 25 of the principal Act, the following section shall be inserted:-"25A. Power of State Government to make orders in respect of administration of trust property vested in the Official Trustee. - Notwithstanding anything contained in this Act or in any other law for the time being in force, the State Government may make such orders as it thinks fit respecting the administration of any trust property vested in the Official Trustee, or the income or produce thereof:Provided that such orders shall be made if the High Court has already made orders in this behalf or shall not be in conflict with the orders, if any, made by the High Court.".
