Section 17 — Investments and lands resulting from such sale or exchange to be held on trusts declared by this Act.

And it is hereby declared that the stocks, funds and securities and the lands or hereditaments, respectively, so to be purchased or taken in exchange as aforesaid shall from and immediately after the completion of the purchase or exchange thereof, respectively, be held upon the trusts in and by this Act declared of and concerning the said bonds of the Municipal Corporation for the City of Bombay and the said Mansion-house and premises called “Petit Hall, respectively, or such of them, respectively, as may then be subsisting and capable of taking effect.

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