29. Copy of entries relating to immovable property to be sent to sub-registrar, revenue and local authorities.
- The Deputy or Assistant Charity Commissioner shall send a Memorandum in the prescribed form containing entries including the entry of the name and description of the public trust, relating to immovable property of such public trust made by him in the register kept under section 19, to the Sub-Registrar of the sub-district appointed under the Registration Act, 1908 or the revenue or local authority in which such immovable property is situate.
