Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915

An Act for repealing Act No. XX of 1860 entitled "An Act for settling Promissory Notes of the Government of India, producing an annual income of one lakh of rupees and a Mansion House and and hereditaments called Mazagon Castle, in the Island of Bombay, late the property of Sir Jamsetjee Jejeebhoy, Baronet, deceased, so as to accompany and support the title and dignity of a Baronet, lately conferred on him and the heirs male of his body, by Her present Majesty Queen Victoria, and for other purposes connected therewith," and for resettling the said Promissory Notes, Mansion House and hereditaments and for other purposes connected therewith.

Act number

Act 10 of 1915

Year

1915

Enacted on

08-09-1915

In force from

08-09-1915

Jurisdiction

Central Act (India)

Subjects

Trusts, Land And Property

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Official source: India Code