Section 12(2) in The Bombay Public Trusts (Corporations) Order, 1959.
(2)to a Civil Judge (Senior Division), the Mamlatdar of a taluka, or the Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939 ( Bombay 12 of 1939) shall be construed as a reference to such officer or authority as may be specified in this behalf by the State Government of Mysore;
