Section 15(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)The application shall contain the following particulars, namely :-(a)whether the trust is or is deemed to be, registered under the Bombay Public Trusts Act, 1950;(b)the purpose for which the trust is established;(c)the manner in which the income from the lands held by the trust is appropriated;(d)if the major portion of the income of the lands held by the trust is not appropriated for the purpose of education or medical relief, an undertaking in Form XV.
