Section 37(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(4)Any person deeming himself aggrieved by an order of assumption passed on any of the grounds mentioned in clause (c), (d) and (e) of sub-section (1) of this section may, within a period of six months from the date of the publication of the order of assumption in the Gazette, institute in the District Court, within whose jurisdiction the subject matter is situate, a suit against the Board to set aside such order:Provided that subject to the result of the suit, if any, the order of assumption shall be final.
