71. Appeal to the [Bombay Revenue Tribunal] [See section 2B of this Act.].
(1)The appeal to the [Bombay Revenue Tribunal] [See section 2B of this Act.] under sub-section (2) of section'51 against the decision of the Charity Commissioner refusing consent to the institution of the suit shall be filed within sixty days from the date of such decision in such form and shall be accompanied by such fee as may be prescribed.(2)The [Bombay Revenue Tribunal] [See section 2B of this Act.] after making such inquiry as it thinks fit may confirm, revoke or modify the decision of the Charity Commissioner.(3)The decision of the [Bombay Revenue Tribunal] [See section 2B of this Act.] shall be final and conclusive.
