Section 5 in The Maharashtra Agricultural Lands (Ceiling on Holdings) (Lands of Public Trusts) Removal of Difficulties Order, 1970
5.
The public trust which gives the undertaking within the period referred to in clause 2 or as the case may be, in clause 3, shall be held eligible for exemption under clause (d) of sub-section (1) of section 47 aforesaid, and any undertaking proposed to be given by any public trust under clause 2 or 3 shall be disposed of, accordingly.Form 'A'[See clause 4 of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Lands of Public Trusts) Removal of Difficulties Order, 1970.]Undertaking to be given under clause (d) of sub-section (1) of section 47 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961, by a public trust which comes into possession of land in excess of the ceiling area after the appointed day.Whereas, the ............................ Trust has been established for the purpose of ........................, and the same having [come into possession of lands on] [Here the date of coming into possession of lands should be mentioned.] ........................... that is to say, after the appointed day, namely, 26th January, 1962, now holds land as specified in the schedule hereto;And whereas, the major portion of the income from the said lands is not appropriated for the purpose of education or medical relief;And whereas, the said trust desires that the said lands be exempted from the provisions of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961, under clause (d) of subsection (1) of section 47 of the said Act;Now, therefore, we, that is, Sarvashri.............................................the trustees of the said Trust hereby give an undertaking that on the said trust being given a certificate of exemption under sub-rule (3) of rule 15 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962, read with the Maharashtra Agricultural Lands (Ceiling on Holdings) (Lands of Public Trusts) Removal of Difficulties Order, 1970, shall take all necessary legal and other steps and ensure that the major portion of the income from the said lands will, within a period of two years from .......................... 1970 be appropriated for the purpose of education or medical relief.Dated the.............day of...................19Signatures of trustees.Signatures of two witnesses.
