Section 6(1) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(1)The State Government shall, from such date as it may determine, offer to transfer the reconstructed endowment to the trustees of the acquired endowment and on accepting the offer, the reconstructed endowment shall, subject to the provisions of section 5, vest in the trustees, and the trustees shall, subject to any order of the State Government, administer and manage the reconstructed endowment in all respects as the acquired endowment was administered and managed before the commencement of this Act, regard being had to the instrument of trust, if any, under which the acquired endowment was created.
