(1)The Deputy or Assistant Charity Commissioner shall make entries in the register kept under section 17 in accordance with the findings recorded by him under section 20 or if appeals [or applications] [These words were inserted by Bombay 14 of 1951, section 7.] are made as provided by this Act, in accordance with the final decision of the competent authority provided by this Act.(2)The entries so made shall, subject to the provisions of this Act and subject to any change recorded under the following provisions, be final and conclusive.
