Section 72(1A) in The Maharashtra Public Trusts Act, 1950
(1A)No party to such application shall be entitled to produce additional evidence, whether oral or documentary, before the Court, unless the Deputy or Assistant Charity Commissioner or the Charity Commissioner has refused to admit evidence which ought to have been admitted or the Court requires any document to be produced or any witness to be examined to enable it to pronounce judgment or for any other substantial cause the Court thinks it necessary to allow such additional evidence:Provided that whenever additional evidence is allowed to be produced by the Court, the Court shall record the reason for its admission.
