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[Cites 0, Cited by 42] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(4) in The Maharashtra Public Trusts Act, 1950

(4)An appeal shall be to the High Court, against the decision of the court under sub-section (2) as if such decision was a decree from which an appeal ordinarily lies.Explanation.— In this section, the expression “decision” shall include a scheme framed or modified under section 50A.