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[Cites 0, Cited by 0] [Section 41E(1)] [Section 41E] [Entire Act]

State of Maharashtra - Subsection

Section 41E(1)(b) in The Maharashtra Public Trusts Act, 1950

(b)that the trustee or such person threatens, or intends to remove or dispose of that property, the Charity Commissioner may by order grant a temporary injunction or make such other order for the purpose of staying and preventing the wasting, damaging, alienation, sale, removal or disposition of such property, on such terms as to the duration of injunction, keeping an account, giving security, production of the property or otherwise as he thinks fit.