Sir Chinubhai Madhavlal Ranchhodlal Baronetcy (Repealing) Act, 19561
| [Bombay Act No. 1 of 1957] | [7th January, 1957] |
An Act to repeal the Sir Chinubhai Madhavlal Ranchhodlal Baronetcy Act, 1924.
Whereas the Sir Chinubhai Madhavlal Ranchhodlal Baronetcy Act, 1924 (Bom. VIII of 1924), was enacted for settling certain properties and securities, late the property of Sir Chinubhai Madhavlal Ranchhodlal Baronet, deceased, 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 and his heirs have denoted to Government that the trust created under the said Act may be revoked and extinguished and the said Act repealed;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 properties of the said trust to the present Baronet and for that purpose to repeal the aforesaid Act;
It is hereby enacted in the Seventh Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Pt. V, p. 406.
1. Short title and commencement.- (1) This Act may be called the Sir Chinubhai Madhavlal Ranchhodlal Baronetcy (Repealing) Act, 1956.
(2) It shall come into force on such-date as the State Government may, by notification in the Official Gazette, appoint.
2. Vesting of trust property in present Baronet and Repeal of Bom. VIII of 1924.- (1) With effect from the commencement of this Act,-
(a) the trust created under the Sir Chinubhai Madhavlal Ranchhodlal Batronetcy Act, 1924 (Bom. VIII of 1924) (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, monies and investments and all lands, buildings, tenements, hereditaments and premises wherever situate, and any interest therein) 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 Sir Chinubhai Madhavlal Ranchhodlal (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 "the trustees of the Sir Chinubhai Madhavlal Ranchhodlal 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 Chinubhai Madhavlal Kanchhodlal Baronetcy Act, 1924, is repealed.
(2) Nothing in sub-section (1) shall affect any right of or any interest in the property mentioned in sub-section (1) which any person, body of authority may be entitled under the due process of law to enforce against the Baronet or his heirs and legal representatives.
3. 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, the heirs, executors and administrators, estates and effects of each of such trustees, and the successors in office of such trustees, are hereby released and discharged jointly and severally from all accounts, suits or other legal proceedings, claims and demands whatsoever for or in relation to any failure or omission of the Corporation or the trustees to do anything that was required to be done under the provisions of the said Act, and from any liability for anything in good faith done or purported to have been done under or in pursuance of the provisions of the said Act; and accordingly no suit or other legal proceeding whatsoever shall, he in any court against the Corporation or any of the trustees, heirs, executors, administrators, estates, effects or successors or or in respect of any such failure, omission or action.
4. 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.