Section 5(1) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(1)Every reconstructed endowment shall be registered as a public trust for the purposes of the Bombay Public Trusts Act, 1950; and the provision of Chapter IV of that Act relating to the registration of public trusts shall, as far as may be apply to the making of entries in the register kept under section 17 of that Act. The entries so made shall be final and conclusive.
