Section 10 in The Maharashtra Public Trusts Act, 1950
10. Public trust not to be void on ground of uncertainty.––
Notwithstanding any law, custom or usage, a public trust shall not be void, only on the ground that the persons or objects for the benefit of whom or which it is created are unascertained or unascertainable.Explanation.—A public trust created for such objects as dharma, dharmada or punyakarya, punyadan shall not be deemed, to be void, only on the ground that the objects for which it is created are unascertained or unascertainable.
