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State of Rajasthan - Section

Section 27 in Rajasthan Public Trust Act, 1959

27. Public Trust By Will.

- In the case of a public trust which is created by a P ill, the executor of such will shall, within one month from the date on which the prorate of the Will is granted or within six months from the date of the testator's death, whichever is earlier, make an application for the registration of the trust in the manner provided in Section 17. and the provisions of the chapter shall apply to such registration