Section 69(j) in The Bombay Public Trusts Act, 1950
(j)[power to the Charity Commissioner, Bombay, to act] [These words were substituted for the words 'power to act' by the Bombay Charity Commissioner (Regional Reorganisation) Order, 1960, Schedule] as the Treasurer of Charitable Endowments under the Charitable Endowments Act, 1890, under section 43;
