- (1.) The Nizam of Hyderabad executed a Trust Deed called "H.E.H. The Nizam s Jewellary Trust" dated 29.3.1951 in respect of some of his private properties, precious gems, jewels. Ornaments, articles of jewellary and antique pieces.
(2.) The terms and conditions for discharging the trust are set out therein. The trust deed has been specified in parts I, II, III of the third schedule.
(3.) Two sons of the Nizam, two sons of his elder son, two daughters of his second son, the daughter of the Nizam through Dullan Pasha Begum Saheba and his step brother have been mentioned in part I, the remaining thirteen sons of the Nizam and the children of his deceased son, Kazim Jah were mentioned in Part II and seventeen daughters have been mentioned in part III of the third schedule.;