Section 33(2) in Maharashtra Public Trust Rules, 1951
(2)A trustee or manager objecting to the amount of contribution assessed may file an objection before the Deputy or Assistant Charity Commissioner stating the grounds of his objection within [30 days] [Substituted by Notification No. 13337/P, dated 2nd June 1972.] of the receipt of the notice of demand. No objection shall be entertained unless the amount of demand as required by the notice has been first deposited:[Provided that, such objection may be entertained after the expiry of such period if the Deputy or Assistant Charity Commissioner is satisfied that there are reasonable grounds for delay in not filing the objection in time.] [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
