Section 15(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(4)A trustee holding a certificate on the basis of an undertaking in Form XV shall, within three months from the expiry of the period of two years referred to in clause (d) of sub-section (1) of section 47, submit to the State Government through the Collector referred to in sub-rule (1) a statement of accounts of the trust, duly audited under section 33 of the Bombay Public Trusts Act, 1950, and certified to be a true copy of the accounts so audited by the person referred to in sub-section (2) of the said section 33, indicating clearly how the undertaking given by it has been fulfilled.
