Section 72(2) in The Bombay Public Trusts Act, 1950
(2)The Court after taking [evidence if any,] [These words were substituted for the words 'such evidence as it thinks necessary' by Bombay 59 of 1954, Section 9(3).] may confirm, revoke or modify the decision or remit the amount of the surcharge and make such orders as to costs as it thinks proper in the circumstances.
