Section 74A in The Maharashtra Public Trusts Act, 1950
74A. Charity Commissioner, Joint Charity Commissioner, Deputy Charity Commissioner, etc., to be deemed civil court within sections 480 and 482 of Criminal Procedure Code.––
When the State Government so directs, the Charity Commissioner, Joint Charity Commissioner or Director of Accounts or any Deputy or Assistant Charity Commissioner shall be deemed to be a civil court within the meaning of sections 480 and 482 of the Code of Criminal Procedure,
