(1)Save as hereinbefore provided in this Act, any trustee of a public trust may apply to the tribunal, within the local limits of whose jurisdiction the whole or part of the subject-matter of the trust is situate, for the opinion, advice or direction of the tribunal on any question affecting the management or, administration of the trust property or income thereof, and the tribunal shall give its opinion, advice, or direction, as the case may be, thereon:Provided that the tribunal shall not be bound to give such opinion, advice or direction on any question which it considers to be a question not proper for summary disposal.
