Section 52(2) in The Bombay Public Trusts Act, 1950
(2)[ [If] [This portion was added by Bombay 14. of 1951, Section 13.] on the date of the application of the Act to any public trust any legal proceedings in respect of such trust are pending before [any Civil Court of competent jurisdiction] [Substituted for the words 'Any Court including the High Court', by Bombay 28 of 1951, Section 10 (2).] to which the Advocate General or the Collector exercising the powers of the Advocate General is a party, the Charity Commissioner shall be deemed to be substituted in those proceedings for the Advocate General or the Collector, as the case may be, and such proceedings shall be disposed of by such Court.]
