Section 14(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(1)Any trustee of a public trust established for the purpose of a panjrapole or gaushala functioning before the appointed day shall, within six months from that 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 its approval under clause (c) of sub-section (1) of section 47, 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 which are held by the trust;(iii)a certified copy of extracts of Record of Rights relating to such land, and(iv)such other document (including a copy of a certificate, if any, granted under the relevant tenancy law evidencing exemption from that law) in support of his request.
