Section 5(g) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(g)Where, under the terms of a trust, any interest either in the land in respect of which a trust is created, or in the income from such land is reserved in favour of the founder of such trust, or any other person the share of the founder or such other person in the land held by such trust shall be deemed to bear the same proportion as his share bears to the total interest in such land or the income therefrom. The extent of land so arrived at shall be deemed to be held by the founder or such other person and shall be taken into account.
