Section 18(7) in The Bombay Public Trusts Act, 1950
(7)[ It shall also be the duty of the trustee of the public trust to send memorandum in the prescribed form containing the particulars, including the name and description of the public trust, relating to the immoveable property of such public trust, [to the sub-registrar of the sub-district appointed under the Indian Registration Act, 1908 (XVI of 1908), in which such immoveable property is situate for purposes of registration.Such memorandum shall be sent within three months from the date of creation of the public trust and shall be signed and verified in the prescribed manner by the trustee or his agent specially authorised by him in this behalf.] [This sub-section was added by Bombay 23 of 1955, Section 2(2).]
