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[Cites 0, Cited by 0] [Section 22B(1)] [Section 22B] [Entire Act]

State of Maharashtra - Subsection

Section 22B(1)(c) in The Maharashtra Public Trusts Act, 1950

(c)in respect of which an application for registration has been made under section 18 and such application was pending on the said date, the trustee of such public trust shall within three months from the said date make an application in writing for registration of the property of the public trust in the name of such trust and shall state in the application the name of the public trust.