Section 7A(3) in Maharashtra Public Trust Rules, 1951
(3)The Deputy or Assistant Charity Commissioner [shall give or cause to be given public notice] of such inquiry(a)either by advertisement in one or more local newspapers [having wide circulation in the region] [Inserted by Notification No. 1075/527/106/VI, dated 22nd January, 1976.] or by beat of drums or any other method considered by him to be adequate in the circumstances of any case, regard being had to the value of the property involved and the capacity of the trust to bear the cost of advertisement in a newspaper, and(b)by affixing a copy of such [or by publication of such notice on the Official Website of the Charity Commissioner] [Inserted by Notification No. BPT-1117/C.R. 59/Desk XV, dated 15.5.2019.], and also on some conspicuous part of the property involved, if any, and(c)by issuing a notice to the person in occupation or possession of such property.
