Section 6(2) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(2)If the trustees fail to accept the offer within sixty days from the date of the offer of such extended period as the State Government may permit in this behalf, the State Government may by order refer the matter to the Charity Commissioner; and thereupon, the provisions of sections 50A and 72 of the Bombay Public Trust Act, 1950 and all provisions of that Act applicable thereto shall apply in relation to the reconstructed endowment as they apply in relation to public trusts under section 50A.
