Section 70(1) in The Maharashtra Public Trusts Act, 1950
(1)An appeal against the finding or order of the Deputy or Assistant Charity Commissioner may be filed to the Charity Commissioner in the following cases:—(a)the finding and order, if any, under section 20;(b)the finding under section 22;(b-1) the finding under section 22A;(c)the finding under section 28;(d)the order under sub-section (3) of section 54;(e)an order confirming or amending the record under section 79AA.
