Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of Madhya Pradesh - Section

Section 11 in The M.P. Public Trusts Act, 1951

11. Public trusts by Will.

- In the case of the public trust which is created by a Will the executor of such Will shall, within one month from the date on which the probate of the Will is granted or within six months from the day of the testator's death, make an application for the registration of the trust in the manner provided in Section 4.