LexSection 30 — Joint Stock of Association.
The Bengal Bonded Warehouse Association Act, 1838
1 * * * All the Joint Stock of the said Association of what kind or description soever, and all the Land, Warehouses, Messuages, Tenements, Hereditaments, Premises and Property acquired therewith, of which the said Association shall become in any manner possessed, entitled to, or interested in, shall be held and enjoyed by the Proprietors thereof, and their successors respectively, as Personal Estate, or as in the nature of Chattel Interests, and not as, or in the nature of, Real EstateOpen in Lexace · Ask the AI about this section