Section 14 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
14. Manner of approval of public trust for purpose of section 47(l)(c).
(1)Any trustee of a public trust established for the purpose of a panjrapole or gaushala functioning before the appointed day shall, within six months from that day, [or such reasonable time which the State Government may allow] [Inserted by G.N. of 24.2.1964.] make an application in writing to the State Government through the Collector within whose jurisdiction all or a major portion of the lands held by the trust are situated, for its approval under clause (c) of sub-section (1) of section 47, accompanied by -(i)the latest balance sheet audited under section 33 of the Bombay Public Trusts Act, 1950, and duly certified to be a copy of the accounts so audited by the person referred to in sub-section (2) of that section;(ii)a list of lands which are held by the trust;(iii)a certified copy of extracts of Record of Rights relating to such land, and(iv)such other document (including a copy of a certificate, if any, granted under the relevant tenancy law evidencing exemption from that law) in support of his request.(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.(3)The Collector shall forward the application to the State Government alongwith his remarks thereon.(4)The approval of the State Government shall be notified in the Official Gazette.
