Section 18(2) in The Bombay Public Trusts Act, 1950
(2)Such application shall be made to the Deputy or Assistant Charity Commissioner of the region or sub-region within the limits of which the trustee has an office for the administration of the trust [or the trust property or where substantial portion of the trust property is situated, as the case may be] [These words were added by Bombay 14 of 1951, Section 5.],
