Section 79(1) in The Bombay Public Trusts Act, 1950
(1)Any question, [whether or not a trust exists and such trust is a public trust] [Substituted for the original by Bombay 14 of 1951, Section 21(1).] or particular property is the property of such trust, shall be decided by the Deputy or Assistant Charity Commissioner on the Charity Commissioner's appeal as provided by this Act.
