Section 37(2) in The Bombay Public Trusts Act, 1950
(2)[ It shall be the duty of every trustee to afford all reasonable facilities to any officer exercising any of the powers under sub-section (1) and the trustees [and person referred to in sub-section (1) shall comply with any order made or direction issued by such officer in exercise of the power conferred upon him or under sub-section (1).] [This sub-section was inserted by Bombay 6 of 1960, Section 21.]
