Bombay Hereditary Offices (Amendment) Act, 1886
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY HEREDITARY OFFICES (AMENDMENT) ACT, 1886 5 of 1886 [28th January, 1887] CONTENTS 1. . 2. Female members to be postponed 3-16. . BOMBAY HEREDITARY OFFICES (AMENDMENT) ACT, 1886 5 of 1886 [28th January, 1887] 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:- 1. . :- 1 [ x x x ]. 1. Amendments made by Sec. 1 and Sees. 3 to 16 have been Incorporated In Bombay 3 of 1874. 2. Female members to be postponed :- Every female member of a watan family other than the widow 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 to 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. Widow's Interest.-The interest of a widow mother or paternal grand mother in any watan or part thereof shall be for the term of her life or until her marriage only. 3-16. . :- x x x]
Act Metadata
- Title: Bombay Hereditary Offices (Amendment) Act, 1886
- Type: S
- Subtype: Gujarat
- Act ID: 16503
- Digitised on: 13 Aug 2025