Section 56A(1) in The Maharashtra Public Trusts Act, 1950
(1)Save as hereinbefore provided in this Act, any trustee of a public trust may apply to the Court, within the local limits of whose jurisdiction the whole or part of the subject-matter of the trust is situate, for the opinion, advice or direction of the Court on any question affecting the management or, administration of the trust property or income thereof and the Court shall give its opinion, advice, or direction, as the case may be, thereon:Provided that, the Court shall not be bound to give such opinion, advice or direction on any question which it considers to be a question not proper for summary disposal.
