Section 22(4) in The Bombay Public Trusts Act, 1950
(4)[ Whenever an entry is amended under sub-section (3), the Deputy or Assistant Charity Commissioner, as the case may be, shall forward the memorandum furnished to him under sub-section (1A), after certifying the amended entry to the Sub-Registrar referred to in sub-section (7) of section 18, for the purposes of registering the change.] [This sub-section was added by Bombay 6 of 1960, Section 13(b).]
