111. Cancellation of registration of public trust.
- The Deputy or Assistant Charity Commissioner, as the case may be, may after due inquiry and after recording reasons in writing in that behalf, cancel the registration of any trust, -(i)when the whereabouts of the trustees and of the properties of the trust are not known; or(ii)where one I rust is merged or amalgamated into another trust and the merged or amalgamated trust loses its entity under section 89.
