6. Public trust not void on failure of specific object or society etc. ceasing to exist.
-If any public trust is created for a specific object of a charitable or religious nature or for the benefit of a society or institution constituted for a charitable or religious purpose, such trust shall not be deemed to be void only on the ground-(a)that the performance of the specific object for which the trust was created has become impossible or impracticable, or(b)that the society or institution does not exist or has ceased to exist, notwithstanding the fact that there was no intent for the appropriation of the trust property for a general charitable or religious purpose.
