Section 3(i) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(i)such public trust or wakf is registered on or before [the 1st January, 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)] under any enactment relating to public trust or wakf for the time being in force and the entire income of such land is appropriated for die purpose of such trust or wakf;
