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THE SIR SASSOON JACOB DAVID BARONETCY (REPEALING) ACT, 1957
BOMBAY ACT NO. XXXVI OF 1957 1
[26th September 1957]
An Act to repeal the Sir Sassoon Jacob David Baronetcy Act, 1915
WHEREAS the Sir Sassoon, Jacob David Baronetcy Act, 1915, was enacted for settling trust certain property consisting of securities of the late Sir Sassoon Jacob David Baronet, so as to accompany and support the title and dignity of a Baronet conferred on him by His Majesty King George V to hold to him and the heirs male of his body lawfully begotten and to be begotten and for other purposes connected therewith;
AND WHEREAS the present Baronet has denoted to the Government of
Bombay that the trust created under the said Act may be revoked and extinguished and the said Act repealed;
AND WHEREAS it is expedient to revoke and extinguish the said trust, and to transfer all the property of the said trust to the present Baronet and for that purpose to repeal the aforesaid Act;
It is hereby enacted in the Eighth Year of Republic of India as follows:-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Sir Sassoon Jacob David Baronetcy (Repealing) Act, 1957.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, page 106.
SECTION 02: VESTING OF TRUST PROPERTY IN PRESENT BARONET AND REPEAL OF ACT II OF 1915
(1) With effect from the commencement of this Act, -
(a) the trust created under the Sir Sassoon Jacob David Baronetcy Act, 1915 (hereinafter referred to as “the said Act”) shall be, and is hereby, revoked and extinguished;
(b) all property, moveable and immoveable (including stocks, funds and. securities and moneys and investments) vesting in the Corporation under the said Act shall be deemed to be transferred to, and shall vest without further assurance in, the present Baronet (hereinafter referred to as “the Baronet”) subject to the provisions of this Act;
(c) all rights, liabilities and obligations of the Corporation constituted under the said Act under the style and title of “Trustees of the Sir Sassoon Jacob David Baronetcy” (in this Act referred to as “the Corporation”) whether arising out of contract or otherwise, shall be deemed to be the rights, liabilities and obligations of the Baronet;
(d) all contracts made with, and all instruments executed on behalf of, the Corporation shall be deemed to have been made with, or executed on behalf of, the Baronet and shall have effect accordingly;
(e) in all suits and legal proceedings pending at the commencement of this Act in or to which the Corporation is a party the Baronet shall be deemed to be substituted for the Corporation;
(f) the Corporation shall be and is hereby dissolved and shall cease to function;
(g) the Sir Sassoon Jacob David Baronetcy Act, 1915, is hereby repealed.
(2) Nothing in sub-section (1) shall affect any right of, or any interest (including any jointure duly appointed or charged) in, the property mentioned in clause (b) of sub-section (1,) which any person, body or authority may be entitled, by the due process of law, to enforce against the ] or his heirs or legal representatives.
SECTION 03: INDEMNITY TO CORPORATION AND TRUSTEES
Notwithstanding anything contained in the said Act or any law for the time being in force, the Corporation and each of the trustees thereof who before the commencement of this Act was or has been for the time being in the office of such trustee in pursuance of the provisions of the said Act, and the heirs, executors, administrators, estates, effects or successors for or in respect of any such failure, omission or action.
SECTION 04: INDEMNITY TO GOVERNMENT AND OFFICERS
No suit or other legal proceeding shall lie against the Government or any officer of the Government for anything in good faith done or purported to be done under this Act, or in pursuance of the provisions of the said Act.
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