Section 13(1) in Maharashtra Public Trust Rules, 1951
(1)Any change or proposed change in any of the particulars recorded in the Register of Public Trusts shall, under subsection (1) of section 22, be reported to the Deputy Charity Commissioner or Assistant Charity Commissioner by the trustee of the trust concerned in the form of Schedule III hereto and such report shall be verified in the manner provided in sub-rule (4) of rule 6] [Added by Notification No. 47/E, dated 2nd January, 1961. ].
