Section 29 in Maharashtra Public Trust Rules, 1951
29. Register of bequests in favour of public trusts under section 53.
- The Deputy of Assistant Charity Commissioner for every region or subregion shall maintain a register in the form of Schedule XII hereto, containing particulars of wills of which copies are forwarded to him under which bequests have been made in favour of public trust or where such bequests themselves create public trusts.
