Section 14 — Power of Corporation to sell or exchange Mansion-house or other hereditaments.

The Corporation shall hold the said Mansion-house and hereditaments known as “Petit Hall” and also any other hereditaments for the time being vested in them by virtue of this Act, upon trust with the consent of the person entitled to an in the actual enjoyment of the title of Baronet conferred by the said Letters Patent, and with the consent of the Governor of Bombay in Council to be notified as aforesaid, to sell or exchange for other lands or hereditaments in the Presidency of Bombay the said Mansion-house and hereditaments, and also any other such hereditaments as aforesaid, and upon any such exchange to give or receive any money for equality of exchange.

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