Section 39 in Maharashtra Public Trust Rules, 1951
39. Forms of requisition to the Collector under section 77.
- Requisition to the Collector for the recovery of any sum due under section 18, 20, 41, 48, 79A, 79C or 79CC or under any rule and recoverable as an arrear of land revenue shall, in the case of a sum recoverable from a public trust be in Form A, and in the case of sum for which any trustee or other person is personally liable be in Form B of Schedule XVIII hereto.
