Section 2(1) in Maharashtra Public Trust Rules, 1951
(1)If it pertains to the application of the provisions of the Act to any public trust or class of public trusts,(a)in such newspapers as may be determined by the State Government from time to time,(b)by affixing a copy thereof on the notice board at the office of -(i)the Charity Commissioner,(Deleted),(iii)the Collector in Greater Bombay, and(iv)the Mamlatdar or Mahalkari or (as the case may be the Tahsildar) in areas outside Greater Bombay.(ii)
