Acts › The Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915The Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915 30 sections.
Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Repeal of Act XX of 1860. Section 3 — The Commissioner for the Northern Division, the Accountant - General, and the Collector of Bombay to be a Corporation for execution of the Trusts of this Act. Section 4 — Present Baronet to continue to bear, and all future Baronet to take, names of First Baronet. Section 5 — Government Promissory Notes of a certain nominal value vested in Trustees. Section 6 — Powers of investment. Section 7 — Prohibition against varying investments without consent of person entitled to income. Section 8 — Power to Baronet for the time being to purchase land to erect a Mansion House thereon. Section 9 — Power to trustees to sell securities to produce funds to pay for land, etc. Section 10 — Power to Baronet for the time being to sell Mazngon Castle. Section 11 — Power to Trustees to apply proceeds of sale Mazagon Castle, not exceeding Rs. 2,75,000 in paying for land purchased and for erecting Mansion House th ere on, etc. Section 12 — Settlement of Mansion House, etc., in support of Baronetcy. Section 13 — Saving of rights of persons interested in reversion or remainder in Mazagon Castle on sale thereof Section 14 — Declaration of Trusts as to surplus proceeds of sale of Mazagon Castle over and above the sum of Rs. 2,75,000. Section 15 — Power to Trustees to invest the surplus annual interest and income of the Trust Fund and p remises during the minority of any Baronet etc. Section 16 — Provision in case of refusal or discontinuance of names of First Baronet. Section 17 — Baronet in possession may jointure. Section 18 — Limit of aggregate of jointure payable contemporaneously. Section 19 — Mansion House and hereditaments not to be subject to joiuture. Section 20 — Alienation prohibited during the Baronetcy. Section 21 — Power to augment the funds and securities subject to the Settlement, provided that total amount of funds su bject to the Settlement shall not exceed fifty lakh. Section 22 — Provision as to insurances of Mazagon Castle, and other house or buildings purchased in lieu thereof. Section 23 — Directions for keeping Mazagone Castle, and other houses or buildings purchased in lieu thereof, in repair. Section 24 — Power to Trustees to sell land subject to Settlement. Section 25 — Directions as to how sale may be made. Section 26 — Direction as investment of proceeds of sale of lands. Section 27 — Declaration of Trusts as to investments of proceeds of sale of lands. Section 28 — Power to Baronet for the time being to enter into arrangement with Government as to land - revenue payable in respect of land purchased under section 8 Section 29 — Indemnity of Trustees. Section 30 — General saving clause. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.