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Bombay Presidency - Act

The Bombay Hereditary Offices (Amendment) Act, 1886

BOMBAY PRESIDENCY
India

The Bombay Hereditary Offices (Amendment) Act, 1886

Act 5 of 1886

  • Published on 28 January 1887
  • Commenced on 28 January 1887
  • [This is the version of this document from 28 January 1887.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bombay Hereditary Offices (Amendment) Act, 1886(Bombay Act No. 5 of 1886)[Dated 28th January, 1887]For the Statement of Objects and Reasons, see Bombay Government Gazette, 1885, Part V, page 5, and ibid., 1886, page 165; for Report of the Select Committee see ibid., page 31; and for Proceedings in Council, see ibid., page 26 and ibid., 1886; pages 94 and 178.As to the local repeal and amendment of Bombay 5 of 1886, see Section 3 of the Matadars' Act, 1887 (Bombay 6 of 1887), infra.Short Title. - "The Bombay Hereditary Offices (Amendment) Act, 1886". See the Bombay Short Titles Act, 1921 (Bombay 2 of 1921).An Act to amend Bombay Act III of 1874.Whereas it is expedient to amend the Bombay Hereditary Offices Act, 1874, in manner hereinafter appearing; It is enacted as follows :-

1.

[* * *] [Amendments made by Section 1 and Section 3 to 16 have been incorporated in Bombay 3 of 1874.]

2. Female members to be postponed.

- Every female member of a watan family other than the widow [mother or paternal grand-mother] [These words were inserted by Bombay 10 of 1923, Section 2.] of the last male owner, and every person claiming through a female, shall be postponed in the order of succession to any watan, or part thereof, or interest therein, developing by inheritance after the date when this Act comes into force to every male member of the family qualified to inherit such watan, or part thereof, or interest therein.Widow's interest. - The interest of a widow [mother or paternal grand-mother] [These words were inserted by Bombay 10 of 1923, Section 2.] in any watan or part thereof shall be for the term of her life or until her marriage only.[3 to 16. * * *] [Amendments made by Section 1 and Section 3 to 16 have been incorporated in Bombay 3 of 1874.]