Section 33(6) in Maharashtra Public Trust Rules, 1951
(6)[ The Charity Commissioner may also suo motu revise a notice of demand issued by the Deputy or Assistant Charity Commissioner under sub-rule (1) or an order passed by either of those officers under sub-rule (3), or order passed by any of them holding that the trust is not liable to pay contribution.Provided that, the Charity Commissioner shall not pass any order either assessing or enhancing the amount of contribution assessed by the Deputy or Assistant Charity Commissioner without giving the trustee or the manager an opportunity of being heard.] [Substituted by Notification No. 24718/P, dated 14th September, 1964.]
