Section 50(ii) in The Bombay Public Trusts Act, 1950
(ii)[where direction is required to recover possession of a property belonging to a public trust] [These words were substituted for the portion beginning with the words 'where a declaration' and ending with the words 'the possession of such property' by Bombay 6 of 1960, Section 26(a).] [or the proceeds thereof or for an account of such property or proceeds] [These words were inserted by Bombay 23 of 1955, Section 6(1).] from any person including a person holding adversely to the public trust, or
