47A. [ Power to Court to vest in new trustee. [Section 47A was inserted by Bombay 28 of 1953, Section 8.]
- It shall be lawful for the Court upon making any order appointing a new trustee under sub-section (3) of section 47 [or section 47AA] either by the same or by any subsequent order to direct that any property subject to the trust shall vest in the person so appointed.]
