Section 61 in The Maharashtra Public Trusts Act, 1950
61. State Government to direct crediting of funds constituted under any Act in Schedule to Public Trusts Administration Fund constituted under this Chapter.––
On the application of this Act to any public trust or class of public trusts which may have been registered under any of the Acts specified in Schedule A or Schedule AA, the State Government may direct that the Charity Commissioner shall recover any arrears due under any such Act and that the amount of any fund or for the administration of public trusts constituted under the said Act for the region or sub-region in which such public trust or class of public trust was registered or any portion thereof including the arrears recovered by the Charity Commissioner shall be credited to the Public Trusts Administration Fund constituted under this Chapter.
