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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(9)(i) in Gujarat Public Trusts Act, 2011

(i)It shall also be the duty of the trustee of the public trust to send a Memorandum in the prescribed form containing the particulars, including the name and description of the public trust, relating to the immovable property of such public trust, to the Sub-Registrar of the subdistrict appointed under the Registration Act, 1908,(XVI of 1908.) in which such immovable property is situate.