The said Mansion-house and hereditaments called Petit Hall, with their rights, members and appurtenances, shall not be subject to any right, interest estate whatsoever which the wife of the said Sir Dinshaw Manockjee Petit or Framjee Dinshaw Petit, or the wives of any of the persons who shall successively become entitled thereto, may or might have or claim to have in the said Mansion-house and hereditaments under any custom or law of the Parsees, or otherwise howsoever.Open in Lexace · Ask the AI about this section
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