Section 26(2) in The Maharashtra Public Trusts Act, 1950
(2)Where the Charity Commissioner decides any question in relation to any public trust or passed any order in relation thereto, he shall also cause the entries in such register to be made or amended in regard to such public trust in accordance with the decision so given or order passed by him; and thereupon, the provisions of subsection (1) shall apply in relation to entries so made or amended as they apply in relation to entries made or amended according to the decision or order of a court.
