Section 41AA(4) in The Maharashtra Public Trusts Act, 1950
(4)For the purposes of this section,—(a)“State-aided public trust” means a public trust exclusively for medical relief or for medical relief and other charitable purposes, which maintaines a hospital (including any nursing home or maternity homes), dispensary or any other centre for medical relief, and which—(i)has received any grant of land or building, either on ownership basis or on lease or leave and licence, at a nominal or concessional rate, from the State Government or the Central Government or any local authority; or(ii)has been given by the State Government any exemption or permission to continue to hold any vacant land under section 20 or 21 of the Urban Land (Ceiling and Regulation) Act, 1976; or(iii)has been given any concessions or exemption or relaxation of a substantial nature from the Development Control Rules by any competent authority for the purposes of the trust; or(iv)has received any loan or guarantee or any non-recurring grant in aid or other financial assistance or is receiving any recurring grant in aid or other financial assistance from the State Government, the Central Government or any local authority;(b)“indigent person” means a person whose total annual income does not exceed three thousand and six hundred rupees or such other limit as the State Government may, from time to time, by notification in the Official Gazette, specify;(c)“person belonging to the weaker sections of the people” means a person who is not an indigent person, but whose income does not exceed fifteen thousand rupees per annum or such other limits as the State Government may, from time to time, by notification in the Official Gazette, specify;(d)it shall be the duty of the governing body (by whatsoever name called) of every medical centre to get the category of a patient duly verified and recorded in a register kept for the purpose in the prescribed form before he is admitted or treated as a patient within the reserved fund earmarked percentage under sub-section (1). If there is any dispute as to the category of a patient, it shall be referred to the State Government, through the Charity Commissioner, for appropriate direction.
