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State of Maharashtra - Section

Section 14 in Maharashtra Public Trust Rules, 1951

14. Form of book under section 23.

- The Deputy or Assistant Charity Commissioner receiving under section 23 copies of entries in regard to immovable property situate within his region or 17 subregion of public trusts registered in other regions or subregions shall keep an abstract of such entries in a book maintained in the form of Schedule-V hereto.