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[Cites 0, Cited by 2] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(2) in The Maharashtra Public Trusts Act, 1950

(2)If the Charity Commissioner refuses his consent to the institution of the suit under sub-section (1) the persons applying for such consent may file an appeal to the Divisional Commissioner in the manner provided by this Act.