Section 17 in The Charitable Endowments (Madhya Pradesh) Rules, 1957
17. Form of publication of list and abstract.
- The list of properties vested m the Treasurer shall be published in Form 5. Part I will relate to properties other than securities and will also contain the abstract of accounts required by the Act to be published. The Treasurer shall demand and receive acknowledgments of the correctness of the balances when so published, from the administrators of endowment funds or from any one or more of their body who may have been authorised by the administrators to give such acknowledgments. The acknowledgment shall be obtained in Form 9.
