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

State of Gujarat - Subsection

Section 51(4) in The Bombay Public Trusts Act, 1950

(4)Subject to the decision of the [Bombay] [See section 2B of Gujarat Act.] Revenue Tribunal in appeal under section 71, the decision of the Charity Commissioner under sub-section (1) shall be final and conclusive.