ACT NO. 48 OF 1960

[18th December, 1960.]

An Act to repaeal the Mahendra Partab Singh Estates Act, 1923 and to provide for matters

incidental thereto.

BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows:—

Short title.—This Act may be called the Mahendra Partab Singh Estates (Repeal) Act, 1960.
Repeal of Act 24 of 1923.—The Mahendra Partab Singh Estates Act, 1923, is hereby repealed.
Certain conditions of Sanad to be of no effect.—On and from the commencement of this Act, all

conditions and provisions attached to the Sanad granted to Prem Partab Singh—

(a) prohibiting his heirs to render assistance or support to Mahendra Partab Singh either

pecuniarily or otherwise in any manner whatsoever, or

(b) in so far as they prohibit his heirs to alienate any property referred to in the Sanad to

Mahendra Partab Singh without the sanction of the Government,

shall cease to have any effect.

Explanation.—In this section, “Sanad” means the Sanad, dated the 7th day of September, 1924

granted to Prem Partab Singh in pursuance of the Act repealed by section 2.