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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(1)(d) in The Bombay Public Trusts Act, 1950

(d)in any of the cases mentioned in sections 10 to 13 or in regard to the appropriation of the dharmada sums held in trust under section 54 the directions of the court are necessary, the Charity Commissioner shall [require the trustees to apply within the prescribed time for directions to the Court within the local limits of whose jurisdiction the whole or part of the subject-matter of the trust is situated.] [These words were substituted for the words 'give notice in writing to, the trustees to apply to the Court within the time prescribed for directions' by Bombay 28 of 1953, Section 12(ii).]