Section 51(4) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)[ Any mathadhipathi or trustee aggrieved by an order passed by the Dharmika Parishad under sub-section (2) may within ninety days from the date of the order appeal to the High Court against such order.] [Substituted by Act No. 33 of 2007.]
