Section 31J in Maharashtra Public Trust Rules, 1951
31J. Certain charges to be compulsory.
- Where any immovable property is purchased or otherwise acquired or any building are constructed as aforesaid , such sum as the State Government may direct shall be set apart to meet the following charges and expenses in respect of such immovable property, namely :(i)land revenue payable to Government.(ii)taxes, rates and ceases payable to Government or to any local authority,(iii)insurance charges,(iv)repairs,(v)cost of management,(vi)Sinking or depreciation fund.
