[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 19 in The M.P. Public Trusts Rules, 1962
19. Repeal.
- The Madhya Pradesh Public Trusts Rules, 1953, and all other rules corresponding thereto in force in any region of the State of Madhya Pradesh immediately before the commencement of these rules are hereby repealed :Provided that anything done or any action taken under any of the rules so repealed shall, unless such thing or action is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form I(See Rule 3)Register of Public Trusts| Serial No. of the trust in the Register of PublicTrusts | Name of the trust and the place where theprincipal office or place of business of the trust is situated | Name of trustees and managers with theiraddresses | Mode of succession to trusteeship and managership | Object of the trust |
| (1) | (2) | (3) | (4) | (5) |
| Particulars of documents creating the trust | Particulars other than documents about the originor creation of the trust | Particulars of the scheme, if any, relating tothe trust | Description of the property of the trust and itsvalue | Remarks |
| (6) | (7) | (8) | (9) | (10) |
| Serial No. of the trust in the Register of PublicTrusts | Movable property | |||
| Description | Estimated value | In whose possession | Remarks | |
| (1) | (2) | (3) | (4) | (5) |
| Immovable property | ||||
| Villages where situate | Nature of property | Tenure | Survey No. orKhasra No. orMunicipal No. | Area |
| (6) | (7) | (8) | (9) | (10) |
| Assessment | Estimated value | Particulars of encumbrances | Particulars of title deeds |
| (11) | (12) | (13) | (14) |
| Average-income from movable property | Average-income from immovable property | Average expenditure | Remarks |
| (15) | (16) | (17) | (18) |