Section 34 in Bihar Hindu Religious Trusts Act, 1950
34. [Registration of religious trust and maintenance of registers.] ['Heading of Section 34' Substituted vide Section 13 of by Amendment Act 1 of 2007.]
(1)[AII religious trusts shall be registered with the Board and] [Words 'All religious trusts shall be registered with the Board and' Inserted by Amendment Act 1 of 2007.] the Board shall prepare and maintain in such form as it thinks fit a register of all religious trusts in the State.(2)Entries in the register may be made by the Board of its own motion or on application made by Hindu after such inquiry as the Board thinks fit.(3)Any Hindu may, on payment of such fee as may be fixed by the Board, inspect the register.
