Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56R(2)] [Section 56R] [Entire Act] State of Maharashtra - Subsection Section 56R(2)(c) in The Maharashtra Public Trusts Act, 1950 (c)all property vested in, or the management of which is vested in, the committee shall during the period of supersession vest in the State Government.