Section 72(4) in The Bombay Public Trusts Act, 1950
(4)An appeal shall lie to the High Court against the decision of the Court under subsection (2) as if such decision was a decree from which an appeal ordinarily lies.[Explanation: [This Explanation was added by Bombay 6 of 1960, Section 37 (b).] - ln this section, the expression, "decision" shall include a scheme framed or modified under section 50A.] [This proviso was substituted for the original by Bombay 14 of 1951, Section 15(1).]
