Section 4(2) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
(2)Where immediately before the appointed day, any inami land or special tenure land formed part of the property of a public trust within the meaning of the Bombay Public Trusts Act, 1950, then suchinami land, or as the case may be, special tenure land, so long as it continues to be part of such trust and used for the objects of such trust-(i)shall be liable to the State Government for the payment of land revenue equal to the amount of cess, rent or assessment which is payable in respect thereof immediately before the appointed day to the superior holder, or as the case may be, to the State Government under the terms of the tenure; or(ii)shall be held free from payment of land revenue, if no such cess, rent or assessment is payable in respect there of immediately before the appointed day.
