Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(b) in The Bombay Public Trusts (Corporations) Order, 1959.

(b)in respect of so much of the said property as is situate in the State of Bombay or the State of Mysore, the trust shall be deemed to be so registered on that day without further inquiry, charge or fee in the State of Bombay or the State of Mysore as the case may be.