Section 12 in Maharashtra Public Trust Rules, 1951
12. [ Maintenance of register of findings in certain cases. [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
- There shall be maintained in every Public Trusts Registration Office or Joint Public Trusts Registration Office a register of application in the form of Schedule IIB hereto, where a Deputy or Assistant Charity Commissioner after considering such application has recorded a finding that no trust exists, or that any property alleged in such application to be belonging to the trust does not belong to it.] [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
