Section 24A in Maharashtra Public Trust Rules, 1951
24A. [ Maintenance of register under section 36B. [Inserted by Notification No. 13337/P, dated 2nd June 1972.]
- A trustee of a public trust shall prepare and maintain a register of all move able and immovable properties as required by section 36B in the form of Schedule XAA hereto.] [Added by Notification No. 13337/P, dated 2nd June 1972.]
