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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in Rajasthan Public Trust Act, 1959

(1)Where any change occurs in any of the entries recorded in the register, the working-trustee shall, within ninety days from the date of the occurrence of such change, or, where any change is desired in such entries in the interest of the administration of such public trust, the working trustee may, report in the prescribed form and manner such change or proposed change to the Assistant Commissioner.