Section 22(3B) in The Maharashtra Public Trusts Act, 1950
(3B)The Deputy or Assistant Charity Commissioner may take over the management of properties of the trust de-registered under sub¬section (3A) and pass such necessary orders for the same as he deems fit and may, if he considers it expedient, dispose them of by sale or otherwise and deposit the sale proceeds in the Public Trusts Administration Fund established under section 57.
