Section 4(2) in The Bombay Public Trusts (Corporations) Order, 1959.
(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.
