Section 15(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(1)Any trustee of a public trust seeking exemption under clause (d) of sub-section (1) of section 47 in respect of lands held by the trust shall, within six months from the appointed day, [or such reasonable time which the State Government may allow] [Inserted by G.N. of 24.2.1964.] make an application in writing to the State Government through the Collector (within whose jurisdiction all or a major portion of the lands held by the trust are situated) for the grant of a certificate stating that the lands are exempt from the provisions of the Act. The application shall be accompanied by -(i)the latest balance sheet audited under section 33 of the Bombay Public Trusts Act, 1950 and duly certified to be a copy of the accounts so audited by the person referred to in sub-section (2) of that section,(ii)a list of lands held by the trust,(iii)a certified copy of extract of Record of Rights relating to each land,(iv)an undertaking in Form XV, if necessary, and(v)such other document (including a copy of a certificate, if any, granted under the relevant tenancy law evidencing exemption of the land from that law) in support of his request.
