Section 46 in The Maharashtra Electricity (Supply) Rules, 1963
46. No notice of trusts.
- The Board shall not take any notice, express, implied or be constructive of any trust in respect of any security giving title to any mortgage nor shall any indication thereto on any certificate of mortgage or in any other document relating hereto affect the Board or the Registrar and the receipt given by any person in whose name the mortgage stands as shown by the appropriate register shall be a sufficient discharge for the Board for any money paid in respect of such security or certificate.
