Section 56B(3) in The Bombay Public Trusts Act, 1950
(3)In this section `Court' shall mean Civil Court of competent jurisdiction in the [State of Gujarat.] [These words were substituted for the words 'State of Bombay' by Gujarat Adaptation of Laws (State & Concurrent Subjects) Order, 1960.].[Chapter VII-A] [This Chapter was inserted by Bombay 6. of 1960, Section 29.] Special Provision as Respects Religious and Charitable Institutions and Endowments Which Vests in, or the Management of which Vests In, the State Government
