Act 025 of 1917 : Sir Currimbhoy Ebrahim Baronetcy (Amendment) Act, 1917

Preamble

¹[Repealed by Act 4 of 2018, S. 3 and Sch. II]

An Act to amend the Sir Currimbhoy Ebrahim Baronetcy Act, 1913

Whereas since the passing of the Sir Currimbhoy Ebrahim Baronetecy Act, 1913, Sir Currimbhoy Ebrahim has made a representation to the Governor of Bombay in Council to the effect that his original intention was that the Sinking Fund of Rs. 20,00,000 (twenty lakhs) referred to in the said Act, should be formed in a period of sixty years by carrying to the credit of the said fund annually and investing an amount equal to 00.61 per cent calculated on the amount of the Sinking Fund to be so formed, and that the Repairs Fund of 2,00,000 (two lakhs), also referred to in the said Act, should be formed in a period of twenty years by carrying to the credit of that Fund annually and investing an amount equal to 3.72 per cent., calculated on the amount of the Repairs Fund to be so formed but that the said Act, owing to a mistake, provided that the said percentages should be carried to the credit of the said respective funds every six months instead of every year.

And whereas under the orders of the Governor of Bombay in Council an inquiry into the matters aforesaid was directed to be held by the Advocate-General at Bombay who, after careful investigation and recording evidence, reported to the Governor of Bombay in Council that there has been a bona fide mistake in the drafting of the said Act and that the original intention of Sir Currimbhoy Ebrahim was that the percentages of Rs. 00.61 and Rs. 3.72 and no more should be set aside each year.

And whereas it is expedient to amend Sections 7 and 14 of the said Act for the purpose of giving effect to the intention aforesaid; It is hereby enacted as follows:-