The Nizams Trust Deeds (Validation) Act, 1950.

THE NIZAM’S TRUST DEEDS (VALIDATION) ACT, 1950. 
(ACT NO. XXIV OF 1950.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definition. 
3. Provision of Scheduled Trust Deeds to have the 
force of law. 
 Schedule. 
 
THE NIZAM’S TRUST DEEDS (VALIDATION) ACT, 1950.1 
 
ACT No. XXIV OF 1950. 
 
1. (1) T his Act may be called the Nizam ’s Trust Deeds 
(Validation) Act, 1950. 
 
 (2) It shall be deemed to have come into force in relation 
to any Schedule d trust deed from the date on which such 
deed was executed. 
 
2. “Scheduled trust deed ” means a trust deed specified in 
the Schedule. 
 
3. All the provisions of any Scheduled trust deed shall, 
notwithstanding anything contained in any other law for the 
time being in force, be valid and effectual for all purposes 
and shall have the force of law. 
  
                                                           
1. The Nizam’s Trust Deeds (Validation) Act, 1950 , in force in the 
combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
(No.2) Order, 2016, issued in G.O. Ms.No.46, Law (F) Department, dated 
01.06.2016. 
Short title and 
commencement 
Definition. 
Provision of 
Scheduled trust 
deeds to have the 
force of law. 
2  [Act No.XXIV of 1950] 
SCHEDULE. 
(See Section 2). 
 
SCHEDULED TRUST DEEDS. 
 
1. Trust Deed, dated the 8th October 1949, for Rs. 
1,82,00,000 (rupees one  crore and eighty -two lacs) for the 
benefit of Walashan Prince Moazzam Jah Bahadur, the 
younger son of H.E.H. the Nizam. 
 
2. Trust Deed, dated th e 8th October, 1949, for Rs. 
30,00,000 (rupees thirty lacs) for the benefit of Princess 
Niloufer, wife of the said Walashan Prince Moazzam Jah 
Bahadur. 
 
3. Trust Deed, dated the 8th January 1950, for Rs. 
1,82,00,000 (rupees one crore and eighty -two lacs) f or the 
benefit of Walashan Prince Azam Jah Bahadur, the Prince of 
Berar, the elder son of H.E.H. the Nizam. 
 
4. Trust Deed, dated the 8th January, 1950, for Rs. 
30,00,000 (rupees thirty lacs) for the benefit of Princess 
Durre Shahvar, the Princess of Berar , wife of the said 
Walashan Prince Azam Jah Bahadur. 
 
5. Trust Deed, dated the 8th January, 1950, for Rs. 
2,12,00,000 (rupees two crores and twelve lacs) for the 
benefit of Prince Mukarram Jah Bahadur and Prince 
Mufakkam Jah Bahadur, the sons of the said W alashan 
Prince Azam Jah Bahadur. 
 
6. Trust Deed, dated the 27th March, 1950, for Rs. 
50,00,000 (rupees fifty lacs) for the benefit of Sahebzada 
Nawab Basalat Jah Bahadur, step -brother of H.E.H. the 
Nizam. 
 
[Act No.XXIV of 1950]  3 
7. Trust Deed, dated the 10th May, 1950, for Rs. H.S. 
9,00,00,000 (rupees nine crores Hali Sicca) for the benefit of 
the relatives of H.E.H. the Nizam specified in the second 
Schedule thereto. 
 
2[8. Trust Deed, dated the 14th June, 1950, for Rs. 
2,50,00,000 (rupees two crores and fifty lacs) for the benefit 
of the “Sahebzadas of Sarf -e-Khas” who are the surviving 
descendants of successive Nizams and are specified in the 
Second Schedule thereto. 
 
9. Trust Deed dated the 14th June, 1950, for Rs.35,00,000 
(rupees thirty five lacs) for providing suitable houses to 
certain members of the family of H.E.H. the Nizam, specified 
in the Second Schedule thereto. 
 
10. Trust Deed dated the 6th August, 1950, for  H.S.Rs. 
4,50,00,000 (rupees four crores and fifty lacs, Hali Sicca) 
and I.G. Rs. 33,00,000 (rupees thi rty-three lacs) for the 
benefit of those members of the Nizam ’s family and 
dependents who are specified in Schedule two to six 
thereto. 
 
11. Trust Deed d ated the 14th September, 1950, for Rs. 
40,00,000 (rupees forty lacs) for maintenance and upkeep of 
certain shrines and religious institutions in and outside 
Hyderabad and for annual religious offerings to the sacred 
places of the Muslims in Hedjaz and Iraq. 
 
12. Trust Deed dated the 14th September, 1950, for Rs. 
6,00,000 (rupees six lacs) for the benefit of the three step -
sisters of H.E.H. the Nizam and their husbands. 
 
                                                           
2. From Serial No.8 to 23 were added by Act XXXIII of 1951. (Published 
in the Extra-ordinary Gazette No.54 dated the 29th November, 1951). 
4  [Act No.XXIV of 1950] 
13. Trust Deed dated the 2nd November, 1950, for the 
preservation and safe custody of th e sacred relics of H.E.H. 
the Nizam’s family and specified in the Schedule thereto. 
 
14. Trust Deed dated the  2nd November, 1950, for Rs. 
22,20,000 (rupees twenty-two lacs and twenty thousand) for 
defraying the expenses of Haj and pilgrimage to various 
holy places in Hedjaz and Iraq and for such other religious 
or charitable purposes during and after the lifetime of H.E.H. 
the Nizam. 
 
15. Trust Deed dated the 29th December, 1950, for Rs. 
55,00,000 (rupees fifty -five lacs) for providing the members 
of H.E.H.  the Nizam ’s family with pocket money every 
month, as specified in the Second Schedule thereto. 
 
16. Trust Deed dated the 29th December, 1950, for Rs. 
1,25,000 (rupees one lac and twenty -five thousand) for the 
publication and sale of the Urdu and Persian P oems of 
H.E.H. the Nizam. 
 
17. Trust Deed dated the 29th March, 1951, in respect of 
the personal jewellery of H.E.H. the Nizam and Rs. 
10,00,000 (rupees ten lacs) set aside for meeting the 
expenditure in connection with the trust. 
 
18. Trust Deed dated the  29th March, 1951, for Rs. 
2,00,000, (rupees two lacs) for the upkeep and maintenance 
of the Madrasai -Huffaz and the preservation of the unique 
volumes of the Holy Book which have been preserved in the 
family of H.E.H. the Nizam. 
 
19. Trust Deed dated the 29th March, 1951, for Rs. 
3,50,000 (rupees three lacs and fifty thousand) for the 
completion of the “Azakhana Zohra “ and for its 
maintenance. 
 
[Act No.XXIV of 1950]  5 
20. Trust Deed dated the 29th March, 1951, for Rs. 
3,00,000 (rupees three lacs) for the upk eep and 
maintenance of “Bibi-ka-Alam “ and “Koh-e-Maula” and for 
performing certain religious ceremonies in those places 
every year. 
 
21. Trust Deed dated the 4th September, 1951, creating a 
Trust entitled “The wedding gifts Trust of H.E.H. the Nizam ’s 
two grand-daughters” for the benefit of the said grand -
daughters namely, Fatima Fouzia and Amina Marzia. 
 
22. Trust Deed dated the 4th September, 1951, creating a 
Trust entitled “The wedding gifts Trust of H.E.H. the Nizam ’s 
two grandsons ” for the benefit of the said grandsons 
namely, Prince Mukarram Jah Bahadur and Prince 
Mufakkam Jah Bahadur. 
 
23. Trust Deed dated the 4th September, 1951, creating a 
Trust entitled “H.E.H. the Nizam ’s grandsons’ poket-money 
Trust” for the benefit of his two grandsons namely, Prince 
Mukkarram Jah Bahadur and Prince Mufakkam Jah 
Bahadur.] 
 
3[24. Trust Deed dated the 27th January, 1952, in respect of 
five boxes of personal Jewellery of H.E.H. the Nizam of 
Hyderabad and Rs. 25,000 (rupees twenty -five thousand) 
set aside for meeting the expenditure of the Trust. 
 
25. Trust Deed dated the 27th January, 1952, for Rs. 
8,50,000 (rupees eight lakhs and fifty thousand) as a 
Supplement to the Religious Endowments Trust, dated the 
14th September, 1950, for maintenance and upkeep of 
certain shrines and religious institutions in Hyderabad. 
 
                                                           
3. Sl.No.24 to 28 a dded by Act XIII of 1952, published in Gazette 
Extraordinary No.23, dated 18th March, 1952. 
6  [Act No.XXIV of 1950] 
26. Trust Deed dated the 27th January, 1952, as a 
Supplement to the Sacred Relics Trust, dated the 2nd 
November, 1950, for the preservation and safe custody of 
certain additional Sacred Relics of H.E. H. the Nizam ’s 
family, as specified in the Schedule thereto. 
 
27. Trust Deed dated the 28th February, 1952, in respect of 
Six Boxes of personal Jewellery of H.E.H. the Nizam of 
Hyderabad and Rs. 2,00,000 (rupees two lakhs) set aside 
for meeting the expenditure of the Trust. 
 
28. Trust Deed dated the 28th February, 1952, for Rs. 
6,00,000 (rupees six lakhs) as a Supplement to the Family 
Trust, dated the 10th May, 1950, for the benefit of the 
relatives of H.E.H. the Nizam specified therein.] 
 
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