Section 38 in Maharashtra Public Trust Rules, 1951
38. Manner of filing appeal under section 71.
(1)Every appeal to the Bombay Revenue Tribunal under subsection (2) of section 51 against the decision of the Charity Commissioner refusing consent to the institution of a suit shall be preferred in the form of a memorandum signed by the appellant or his pleader and accompanied by a certified copy of the decision of the Charity Commissioner appealed from.(2)The memorandum shall set forth, concisely and under distinct heads, the grounds of objections to the decision appealed from without any argument or narration, and such grounds shall be numbered consecutively.(3)The appeal shall be addressed to the Secretary to the Bombay Revenue Tribunal and sent to him by post or presented in person or through a pleader.(4)[Deleted.]
