Section 14(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)The application shall contain the following particulars, that is to say, -(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)whether the trust was functioning for the said purpose before the appointed day;(d)the manner in which the income from the lands held by the trust is appropriated.
