Bombay act 005 of 1886 : Bombay Hereditary Offices (Amendment) Act, 1886

Preamble

Bombay Hereditary Offices (Amendment) Act, 18861

[Bombay Act No. 5 of 1886][28th January, 1887]
[Repealed in part, by Act 16 of 1895, Repealed in part, and amended locally, by Bom. 6 of 1887, Sections 10 and 11 virtually repealed, by Bom. 3 of 1910, s. 2 and Amended, by Bom. 10 of 1923][28th January, 1887]

An Act to amend Bombay Act III of 1874.

Whereas it is expedient to amend the Bombay Hereditary Offices Act, 1874 (Bom. III of 1874), in manner hereinafter appearing; It is enacted as follows:-

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1 For the Statement of Objects and Reasons, see Bombay Government Gazette, 1880, Pt. V, p. 5, and ibid, 1886, p. 166; for Report of the Select Committee see ibid., p. 31; and for Proceedings in Council, see ibid., p. 26; and ibid., 1886, pp. 94 and 178.

As to the local repeal and amendment of Bom. 5 of 1886, see s. 3 of the Matadars Act, 1887 (Bom. 6 of 1887), infra.

Short Title.- "The Bombay Hereditary Offices (Amendment) Act, 1884". Aetna Bombay Short Titles Act, 1921 (Bom. 2 of 1921).

Section 1

11. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 2. Female members to be postponed

2. Female members to be postponed.- Every female member of a watan family other than the widow 1[mother or paternal grand-mother] of the last male owner, and every person claiming through a female, shall be postponed in the order of succession any watan, or part thereof, or interest therein, developing by inheritance after the date when this Act comes into force to every male member of the family qualified to inherit such watan, or part thereof, or interest therein.

The interest of a widow 2[mother or paternal grand-mother] in any watan or part thereof shall be for the term of her life or until her marriage only.

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

2 These words ware inserted by Bom. 10 of 1923, s. 2.

Section 3

13. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 4

14. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 5

15. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 6

16. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 7

17. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 8

18. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 9

19. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 10

110. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 11

111. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 12

112. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 13

113. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 14

114. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 15

115. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

Section 16

116. [* * *]

1 Amendments made by Section 1 and sections 3 to 16 have been Incorporated in Bom. 3 of 1874.

SECTIONS