Section 72(1) in The Maharashtra Public Trusts Act, 1950
(1)Any person aggrieved by the decision of the Charity Commissioner under section 40, 41, 41C and 43 (2)(a) and(c), 50A, 70 or 70A or on the questions whether a trust exists and whether such trust is a public trust or whether any property is the property of such trust may, within sixty days from the date of the decision, apply to the court to set aside the said decision.
