Section 3(2) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(2)If no trustees are ascertainable or all the trustees do not claim the amount of compensation and pass a receipt signed by all the trustees in token of having received such amount within a period of sixty days aforesaid, then the amount of compensation determined as aforesaid shall vest in the State Government for the purposes of reconstructing the religious endowment on resettlement site as provided in this Act.
