22C. Registration of particulars of immovable property of trusts already registered with certain officers and authorities.
- [(1)] [Section 22C was re-numbered as sub-section (1) of that section by Bombay 6 of 1960, Section 14(1).] In the case of a public trust,-(a)which is deemed to have been registered under this Act under [section 28, read with Schedule A] [Substituted for the words and figures 'section 28' by Bombay 6 of 1960, Section 14(1)(a).], or(b)which has been registered under this Act before the coming into force of the Bombay Public Trusts (Amendment) Act, 1955 (Bombay XXIII of 1955) (hereinafter referred to as the said date) on an application made under section 18, or(c)in respect of which an application has been made under section 18 and such application, was pending on the said date,The trustee of such public trust shall within three months from the said date send a memorandum in the prescribed form containing the particulars, including the name and description of the public trust relating to the immoveable property of such public trust to the [officers specified in sub-section 7 of section 18 for the purposes of registration] [These words, brackets and figures were substituted for the portion beginning with the words 'officers and authorities' and ending with the word, figures and letter 'section 28B' by Bombay 6 of 1960, Section 14(1)(b).],(2)[ In the case of a public trust deemed to have been registered under section 28 read with Schedule AA, the Provisions of sub-section (1) shall apply with the modification that the said date shall refer to the date of the coming into force of the Bombay Public Trusts (Unification and Amendment) Act, 1959, (Bombay VI of 1960).] [This sub-section was added by Bombay 6 of 1960.]
