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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(1)(d) in Gujarat Public Trusts Act, 2011

(d)fails to put the immovable properties to the use of the purposes of the trust for a period of ten years, the State Government may, after affording an opportunity of hearing to the trust, appoint, by notification published in the Official Gazette, any Gazetted Officer as the administrator of the said trust for a period of one year by publishing a notification in the Official Gazette.