Section 7A(3)(a) in Maharashtra Public Trust Rules, 1951

[Cites 0, Cited by 0] [Section 7A(3)] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(3)(a) in Maharashtra Public Trust Rules, 1951

(a)either by advertisement in one or more local newspapers [having wide circulation in the region] [Inserted by Notification No. 1075/527/106/VI, dated 22nd January, 1976.] or by beat of drums or any other method considered by him to be adequate in the circumstances of any case, regard being had to the value of the property involved and the capacity of the trust to bear the cost of advertisement in a newspaper, and

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State of Maharashtra - Subsection

Section 7A(3)(a) in Maharashtra Public Trust Rules, 1951