Section 2 in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Lands of Public Trusts) Removal of Difficulties Order, 1970
2.
If a result of the acquisition by testamentary disposition, or by operation of law (including by, or in the execution of, a decree or order of a court, tribunal or authority) by any public trust, the total area of the lands held by such trust exceeds the ceiling area (hereinafter referred to as "such lands"), such a trust may, within six months of the date of its coming into possession of the land as is in excess of the ceiling area, give an undertaking to the Collector that the major portion of the income of such lands shall, within a period of two years from the said date, be appropriated for the purpose of education or medical relief.
