Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act] State of Maharashtra - Subsection Section 32(3)(e) in Maharashtra Public Trust Rules, 1951 (e)allowance for cost of collection at 4 per cent of the gross rent of buildings let out;