Section 32(6A) in Maharashtra Public Trust Rules, 1951
(6A)When the contribution payable by a public trust has been assessed and the amount of contribution is adjusted the amount received in advance under sub-rule (6), the Deputy or Assistant Charity Commissioner shall communicate by letter to the concerned trustee immediately, the position of adjustment as to whether the amount of contribution received in advance is less or equal or more than the actual assessed amount of contribution.
