act 048 of 1960 : Mahendra Partab Singh Estates (Repeal) Act, 1960 [Repealed]

Mahendra Partab Singh Estates (Repeal) Act, 1960 [Repealed]

ACTNO. 48 OF 1960

12 June, 1961

[Repealed by Act 4 of 2018]

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 1. Short title

This Act may be called the Mahendra Partab Singh Estates (Repeal) Act, 1960.

Section 2. Repeal of Act 24 of 1923

The Mahendra Partab Singh Estates Act, 1923, is hereby repealed.

Section 3. Certain conditions of Sanad to be of no effect

On and from the commencement of this Act, all conditions and provisions attached to the Sanad 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Sanad means the Sanad, dated the 7th day of September, 1924 granted to Prem Partab Singh in pursuance of the Act repealed by Section 2.