(1)Whenever any record kept in any Public Trusts Registration Office is damaged or destroyed due to any cause whatsoever and is reconstructed, the Deputy or Assistant Charity Commissioner may, by notice in the prescribed form published in the Official Gazette, and also in the newspapers with wide circulation in the region concerned, announce the fact of the reconstruction of the record, and call upon all persons having interest in the public trust which are entered in such reconstructed record to show cause in writing within a period of thirty days from the publication of the notice in the Official Gazette, why such record should not be treated as final and conclusive. A copy of such notice may be sent also to the trustees of such public trusts.(2)On the expiry of the period of thirty days aforesaid, the Deputy or Assistant Charity Commissioner or the Joint Charity Commissioner shall, after hearing the trustees and persons having interest, if any, after duly considering the objections and documents produced, if any, and if necessary, after making inquiry, record his findings with the reasons therefor, and either confirm or amend the record including any entries therein accordingly. The record so confirmed or amended shall, subject to the provisions of this Act, be final and conclusive, as if such record was made or maintained under this Act.
