Section 79(2) in The Bombay Public Trusts Act, 1950
(2)The decision of the Deputy or Assistant Charity Commissioner or the CharityCommissioner in appeal, as the case may be, shall, unless set aside by the decision of the Court [on application] [Substituted for the words 'in appeal' by Bombay 14 of 1951, Section 21(2)(i).] or of the High Court in [***] [The word 'further' deleted by Bombay 14 of 1951, Section 21(2)(ii).] appeal be final and conclusive.
