Section 51(2) in The Bombay Public Trusts Act, 1950
(2)If the Charity Commissioner refuses his consent to the institution of the suit under sub-section (1) the persons applying for such consent may file an appeal to the [Bombay] [See section 2B of Gujarat Act.] Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 (Bombay XII of 1939), in the manner provided by this Act.
