Section 3(6) in The Gujarat Agricultural Lands Ceiling Act, 1960
(6)Notwithstanding anything contained in the Bombay Public Trusts Act, 1950 (Bombay XXIX of 1950) or in the instrument of trust relating to any institution referred to in clause (ddd) of sub-section (1), for the purpose of giving effect to the provisions of the said clause (ddd) it shall be lawful:] [Sub-sections (4), (5) and (6) were added by Gujarat 2 of 1974, section 5(4).](a)for the trustees of such institution to create and get registered a separate trust in respect of the lands utilised by such institution for maintenance of Panjrapole or Gaushala and for that purpose to make an application for the registration of such separate trust in accordance with the provisions of the said Act, to the Deputy or Assistant Charity Commissioner having jurisdiction under section 18 of the said Act, and(b)for the Deputy or Assistant Charity Commissioner having jurisdiction to deal with such application in accordance with the provisions of the said Act, as if it were an application for registration of a new trust.
