Section 22C(2) in The Bombay Public Trusts Act, 1950
(2)[ In the case of a public trust deemed to have been registered under section 28 read with Schedule AA, the Provisions of sub-section (1) shall apply with the modification that the said date shall refer to the date of the coming into force of the Bombay Public Trusts (Unification and Amendment) Act, 1959, (Bombay VI of 1960).] [This sub-section was added by Bombay 6 of 1960.]
