Section 4 in The Bombay Public Trusts (Corporations) Order, 1959.
4. Registration of public trust where trust property is situate wholly in one State or partly in one State and partly in another States.
(1)If the whole of the trust property in relation to a public trust which is duly registered under the Act before the appointed day, or deemed to be so registered, is immediately before that day,-(a)situate in the State of Rajasthan, then the registration of such trust under the Act shall be deemed to be cancelled;(b)situate in the State of Bombay or the State of Mysore, then the trust shall be deemed to be registered on that day without further inquiry, charge or fee in that State by the existing corporation or as the case may be, the new corporation, and the registration of such trust under the Act in any other State shall be deemed to be cancelled.(2)If the trust property in relation to a public trust which is duly registered under the Act before the appointed day, or deemed to be so registered, is, immediately before that day, situate partly in one State and partly in any other State or States, then,-(a)in respect of so much of the said property as is situate in the State of Rajasthan, the registration of such trust shall be deemed to be cancelled;(b)in respect of so much of the said property as is situate in the State of Bombay or the State of Mysore, the trust shall be deemed to be so registered on that day without further inquiry, charge or fee in the State of Bombay or the State of Mysore as the case may be.
