Section 2 in The Maharashtra Baronetcies (Amendment) Act, 1973
2. Substitution of section 1 of Act VI of 1893.
- For section 1 of the Petit Baronetcy Act, 1893 (hereinafter referred to as "the principal Act") the following shall be substituted, namely"1. Incorporation of sole Trustee. - The Official Trustee appointed under the Official Trustees Act, 1913, and the holder of that office for the time being, and likewise the holder for the time being of any other office which may hereafter be substituted by the State Government for the Official Trustee shall be, and is hereby created a corporation sole with perpetual succession and common seal under the style and title of "The Trustee of the Dinshaw Manockjee Petit Baronetcy" and the said Corporation so hereby created (hereinafter styled "the Corporation") is hereby constituted, as such Corporation, the sole Trustee for executing the powers and purposes of this Act."
