28. Public Trust previously registered under enactments specified in Schedule.
(1)All public trusts registered under the provisions of any of the enactments specified in [Schedule A] [This words were substituted for the words 'the schedule' by Bombay 14 of 1951.] [and Schedule AA] [These words were inserted by Bombay 6. of 1960, Section 15.] shall be deemed to have been registered under this Act from the date on which this Act may be applied to them. The Deputy or Assistant Charity Commissioner of the region or sub-region within the limits of which [a public trust had been registered under any of the said enactments] [Substituted by Bombay 14. of 1951, Section 8(ii).] shall issue notice to the trustee of such trust for the purpose of recording entries relating to such trust in the register kept under section 17 and shall after hearing the trustee and making such inquiry as he thinks fit record findings with the reasons therefor. Such findings shall be in accordance with the entries in the registers already made under the said enactments subject to such changes as may be necessary or expedient.(2)Any person aggrieved by any of the findings recorded under sub-section (1) may appeal to the Charity Commissioner.(3)The provisions of this Chapter shall, so far as may be, apply to the making of entries in the register kept under section 17 and the entries so made shall be final and conclusive.
