Section 72(1) in The Bombay Public Trusts Act, 1950
(1)Any person aggrieved by the decision of the Charity Commissioner under section 40, 41, [50A] [These figures and letter were inserted by Bombay 6 of 1960, Section 37 (a).], [70 or 70A] [These figures, words and letter were substituted for the word and figures 'or 70' by Bombay 59 of 1954, Section 9 (1).] or on the questions 8[whether a trust exists and whether such trust is a public trust] [These words were substituted for the words 'whether a trust is a public trust' by Bombay 14 of 1951, Section 19 (i).] or whether any property is the property of such trust ,[***] [The words and figures 'under Chapter IV' were deleted by Bombay 14 of 1951, Section 19 (ii).] may within sixty days from the date of the decision, apply to the Court to set aside the said decision.
