Section 6(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970
(a)to any person which is a public trust subject to the condition that such person lease that land to the Corporation for cultivation, the Corporation shall, subject to rules, if any, made under the Act by the State Government in this behalf, execute a lease in the form provided in such rules in favour of such person, and on execution of such lease, this grant, in so far as it relates to the land so granted to such person, shall stand terminated,
