Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NIZAMS TRUST DEEDS (VALIDATION) ACT, 1950 1 of 1950 [] CONTENTS 1. Short title and commencement 2. Definition 3. Provision of Scheduled trust deeds, to have the force of law SCHEDULE 1 :- Scheduled Trust Deeds NIZAMS TRUST DEEDS (VALIDATION) ACT, 1950 1 of 1950 [] Provision of Scheduled Trust Deeds to have the force of law Where His Exalted Highness the Nizam has executed the trust deeds specified in the Schedule to this Act; And Whereas it is expedient that all the provisions of the said trust deeds should have the force of law; It is hereby enacted as follows:- 1. Short title and commencement :- (1)This Act may be called the Nizam's Trust Deeds (Validation) Act, 1950. (2) It shall be deemed to have come into force in relation to any Schedule trust deed from the date on which such deed was executed. 2. Definition :- "Scheduled trust deed" means a trust deed specified in the Schedule. 3. Provision of Scheduled trust deeds, to have the force of law :- A l l the provisions of any Scheduled trust deed shall, notwithstanding anything contained in any other law for the time being in force, be valid and effectual for all purposes and shall have the force of law. SCHEDULE 1 Scheduled Trust Deeds SCHEDULE (See Section 2) Scheduled Trust Deeds 1. Trust Deed, dated the 8th October, 1949, for Rs. 1,82,00,000 (rupees one crore and eighty-two lacs) for the benefit of Walashan Prince Moazzam Jah Bahadur, the younger son of H.E.H. the Nizam. 2. Trust Deed, dated the 8th October, 1949, Rs. 30,00,000 (rupees thirty lacs) for the benefit of Princess Niloufer, wife of the said Walashan Prince Moazzam Jah Bahadur. 3. Trust Deed, dated the 8th January 1950, for Rs. 1,82,00,000 (rupees one crore and eighty-two lacs) for the benefit of Walashan Prince Azam Jah Bahadur the Prince of Berar, the elder son of H.E.H. the Nizam. 4. Trust Deed, dated the 8th January, 1950, for Rs. 30,00,000 (rupees thirty lacs) for the benefit of Princess Durre Shahvar, the Princess of Berar, wife of the said Walashan Prince Azam Jah Bahadur. 5. Trust Deed, dated the 8th January, 1950, for Rs. 2,12,00,000 (rupees two crores and twelve lacs) for the benefit of Prince Murrankkan Jah Bahadur and Prince Mufakkam Jah Bahadur, the sons of the said Walashan Prince Azam Jah Bahadur. 6. Trust Deed, dated the 27th March, 1950, for Rs. 50,000,00 (rupees fifty lacs) for the benefit of Sahebzada Nawab Basalat Jah Bahadur, step- brother of H.E.H. the Nizam. 7. Trust Deed, dated the 10th May, 1950, for H.S. 9,00,00,000 (rupees nine crores Hali Sicca) for the benefit of the relatives H.E.H. the Nizam specified in the second Schedule thereto. 8. Trust Deed, dated the 14th June, 1950, for Rs. 2,50,00,000 (rupees two crores and fifty lacs) for the benefit of the "Sahebzadas of Sarf-e- khas" who are the surviving descendants of successive Nizams and are specified in the Second Schedule thereto. 9. Trust Deed, dated 14th June, 1950, for Rs. 35,00,000 (rupees thirty- five lacs) for providing suitable houses to certain members of the family of H.E.H. the Nizam, specified in the Second Schedule thereto. 10. Trust Deed, dated the 6th August, 1950, for H.S. Rs. 4,50,00,000 (rupees four crores and fifty lacs, Hali Sicca) and U.G. Rs. 33,00,000 (rupees thirty-three lacs) for the benefit of those members of the Nizam's family and dependents who are specified in Schedule two to six thereto. 11. Trust Deed, dated the 14th September, 1950, for Rs. 40,00,000 (rupees forty lacs) for maintenance and upkeep of certain shrines and religious institutions in and outside Hyderabad and for annual religious offerings to the sacred places of the Muslims in Hedjaz and Iraq. 12. Trust Deed, dated the 14th September, 1950, for Rs. 6,00,000 (rupees six lacs) for the benefit of the three step-sisters of H.E.H. the Nizam and their husbands. 13. Trust Deed, dated the 2nd November, 1950, for the preservation and safe custody of the sacred relics of H.E.H. the Nizam's family and specified in the Schedule thereto. 14. Trust Deed, dated the 2nd November, 1950, for Rs. 22,20,000 (rupees twenty-two lacs and twenty thousand) for defraying the expenses of Haj and pilgrimage to various holy places in Hedjaz and Iraq and for such other religious or charitable purposes during and after the life- time of H.E.H. the Nizam. 15. Trust Deed, dated 29th December, 1950, for Rs. 55,00,000 (rupees fifty-five lacs) for providing the members of H.E.H. the Nizam's family with pocket money every month, as specified in the Second Schedule thereto. 16. Trust Deed, dated the 29th December, 1950, for Rs. 1,25,000 (rupees one lac and twenty-five thousand) for the publication and sale of the Urdu and Persian Poems of H.E.H. the Nizam. 17. Trust Deed, dated the 29th March, 1951, in respect of the personal jewellery of H.E.H. the Nizam and Rs. 10,00,000 (rupees ten lacs) set aside for meeting the expenditure in connection with the trust. 18. Trust Deed, dated the 29th March, 1951, for Rs. 2,00,000 (rupees two lacs) for the upkeep and maintenance of the Madrasai- Huffaz and the preservation of unique volumes of the Holy Book which have been preserved in the family of H.E.H. the Nizam. 19. Trust Deed, dated the 29th March, 1951, for Rs. 3,50,000 (rupees three lacs and fifty thousand) for the completion of the "Azakhana Zohra" and for its maintenance. 20. Trust Deed, dated the 29th March, 1951, for Rs. 3,00,000, (rupees three lacs) for the upkeep and maintenance of "Bibi-ka- Alam" and "Koh-e-Maula"and for performing certain religious ceremonies in those places every year. 21. Trust Deed, dated the 4th September, 1951, creating a Trust entitled "The wedding gifts Trust of H.E.H., the Nizam's two grand daughters" for the benefit of the said grand-daughters namely, Fatima Fouzia and Amina Marzia. 22. Trust Deed, dated the 4th September, 1951, creating a Trust entitled "The wedding gifts Trust of H.E.H., the Nizam's two grandsons" for the benefit of the said grandsons namely, Prince Mukarram Jah Bahadur and Prince Mufakkam Jah Bahadur. 23. Trust Deed, dated the 4th September, 1951, creating a Trust entitled "H.E.H., the Nizam's grandsons' pocket-money Trust" for the benefit of his two grandsons namely, Prince Mukkaram Jah Bahadur and Prince Mufakkam Jah Bahadur. 24. Trust Deed, dated the 27th January, 1952, in respect of five boxes of personal Jewellery of H.E.H., the Nizam of Hyderabad and Rs. 25,000 (rupees twenty-five thousand) set aside for meeting the expenditure of the Trust. 25. Trust Deed, dated the 27th January, 1952, for Rs. 8,50,000 (rupees eight lakhs and fifty thousand) as a Supplement to the Religious Endowments Trust, dated the September, 1950, for maintenance and upkeep of certain shrines and religious institutions in Hyderabad. 26. Trust Deed, dated the 27th January, 1952, as a Supplement to the Sacred Relics Trust, dated the 2nd November, 1950, for the preservation and safe custody of certain additional Sacred Relics of H.E.H., the Nizam's family, as specified in the Schedule thereto. 27. Trust Deed, dated the 28th February, 1952, in respect of Six Boxes of personal Jewellry of H.E.H., the Nizam of Hyderabad and Rs. 2,00,000 (rupees two lakhs) set aside for meeting the expenditure of the Trust. 28. Trust Deed, dated the 28th February, 1952 for Rs. 6,00,000 (rupees six lakhs) as a Supplement to the Family Trust, dated the 10th May, 1950, for the benefit of the relatives of H.E.H., the Nizam specified therein.