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[Cites 0, Cited by 6] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(1) in The Maharashtra Public Trusts Act, 1950

(1)Any question, whether or not a trust exists and such trust is a public trust or particular property is the property of such trust, shall be decided by the Deputy or Assistant Charity Commissioner or the Charity Commissioner in appeal as provided by this Act.