30. Notice of particulars of immovable property [***] [The words 'and scripts' were deleted by Act No. 39 of 1951.] entered in register.
- Any person acquiring any immovable property [*] [The words 'or scrip' were deleted by Bombay 39. of 1951, Section 2, First Schedule.] belonging to a public trust which has been registered under this Chapter or any part of or any share or interest in such property [*] [These words, figure and letter were inserted by Bombay 23 of 1955, Section 5(1).] of such property or such trust shall be deemed to have notice of the relevant particulars relating to such trust entered in the register, or in the registers maintained under section 28B.[Explanation. [This Explanation was added by Bombay 23. of 1955, Section 5(2).] - For the purpose of this section, a person shall be deemed to have notice of any particulars in the registers,-(1)when he actually knows the said particulars or when, but for wilful abstention from any inquiry or search which he ought to have made, or gross negligence, he would have known them;(2)if his agent acquires notice thereof whilst acting on his behalf in the course of business to which the fact of such particulars is material].
