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MAHENDRA PARTAB SINGH ESTATES (REPEAL) ACT, 1960
18th December 1960
48 of 1960
AN ACT to repeal the Mahendra Partab Singh Estates Act, 1923 and to provide for matters incidental thereto. BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows :—
SECTION 01: SHORT TITLE
This Act may be called the Mahendra Partab Singh Estates ( Repeal ) Act, 1960.
SECTION 02: REPEAL OF ACT 24 OF 1923
The Mahendra Partab Singh Estates Act, 1923, is herd by repealed.
SECTION 03: CERTAIN CONDITITONS OF SANAD TO BE OF NO EFFECT
On and from the commencement of this Act, all conditions and provisions attached to the Sanaa granted to Prem Partab Singh—
(a) prohibiting his heirs to render assistance or support to Mahendra Partab Singh either pecuniarily or otherwise in any manner whatsoever, or
(b) in so far as they prohibit his heirs to alienate any property referred to in the Sanad to Mahendra Partab Singh without the sanction of the Government, shall cease to have any effect.
Explanation.—In this section "Sanad" means the Sanad, dated the 7th day of September, 1924 granted to Prem Partab Singh in pursuance of the Act repealed by section 2-.
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