Section 4(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968
(6)Where an ex-lessor is a public trust, and the major portion of the income from the land is being appropriated for purposes of education or medical relief, the entire land which it had previously leased to the undertaking may be granted to the public trust on the condition that it shall lease the land to such society referred to in paragraph (a) or, as the case may be, paragraph (b) of sub-clause (1) of clause 3 when it is set up, and on such terms and conditions, as the State Government may by order determine.
