Section 1 — Incorporation of Trustee.

That Arthur Frederick Cox, Esquire, the Accountant-General of Bombay, James MacNabb Campbell, Esquire, the Collector of Bombay, and Charles Philip Cooper, Esquire, the Chief Presidency Magistrate of Bombay, and their successors, the Accountant-General of Bombay, the Collector of Bombay, and the Chief Presidency Magistrate of Bombay, all for the time being, shall be and they are hereby created a Corporation with perpetual succession and a common seal under the style and title of The Trustees of the Dinshaw Manockjee Petit Baronetcy, and that the said Arthur Frederick Cox, James NacNabb Campbell, and Charles Philip Cooper, and their said successors (hereinafter styled The Corporation”), shall be and they are hereby constituted, as such Corporation, the Trustee for executing the powers and purposes of this Act.

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