Section 70(1) in The Bombay Public Trusts Act, 1950
(1)An appeal [against the finding or order] [These words were substituted for the words against the finding' by Bombay 28 of 1953, Section 15(1).] of the Deputy or Assistant Commissioner Commissioner may be filed to the Charity Commissioner in the following cases:-(a)the finding [and order, if any,] [These words were inserted, by Bombay 28 of 1953, Section 15(ii).] under section 20; $(b)the finding under section 22;[(b-l) the finding under section 22A;] [This clause was inserted by Bombay 59 of 1954, Section 7.](c)the finding under section 28;(d)the order under sub-section (3) of section 54.
