Section 11(d) in The Maharashtra Tax on Luxuries Act, 1987
(d)is a guardian of a ward, and there is change in the guardian, then merely by reason of any of the circumstances aforesaid, it shall not be necessary for the hotelier, or the firm with the changed constitution, or the new trustees, or new guardian, to apply for a fresh certificate or registration and on information being furnished in the manner required by section 10, the certificate of registration shall be amended.
