Maharashtra Public Trusts Act

An Act to regulate and to make better provision for the administration of public religious and charitable trusts in the State of Bombay. WHEREAS it is expedient to regulate and to make better provision for the administration of public religious and charitable trusts in the State of Bombay; It is hereby enacted as follows: —

Act number

Act 29 of 1950

Year

1950

Enacted on

14-08-1950

In force from

14 August 1994

Jurisdiction

Maharashtra State Act

Subjects

Religious And Charitable Institutions, Trusts

Read the full text of Maharashtra Public Trusts Act section by section on LawLens.

Official source: India Code