Section 13 — Mansion-house and other hereditaments to be kept in repair.

The said Mansion-house and premises called “Petit Hall” and all additions thereto, and also all other messuages and hereditaments which from time to time may be or become subject to the trusts declared by this Ac concerning the said Mansionhouse and premises, shall be kept in good repair, order an condition by and at the expense of the person for the time being in the enjoyment of the title of Baronet conferred by the said Letters Patent, and in case any such person shall at any time neglect or refuse to keep the said Mansion-house, hereditaments and premise or any them in such good order and condition, it shall b e lawful for the Corporation to keep or cause the same to be kept in good order and condition and to defray the expense incident thereto from the income of the funds for the time being subject to the provisions of this Act.

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