28A. [ Copy of entries relating to immoveable property to be sent to sub-registrar, revenue and local authorities. [Sections 28A and 28B were inserted by Bombay 23 of 1955, Section 4.]
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 immoveable property of such public trust made by him in the register kept under section 17-(i)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.[***]
