8. Civil suit against the finding of the Registrar.
(1)Any working trustee or person having interest in a public trust or any property found to be trust property, aggrieved by any finding of the Registrar under Section 6 may, within six months from the date of the publication of the notice under sub-section (1) of Section 7, institute a suit in a Civil Court to have such finding set aside or modified.(2)In every such suit, the Civil Court shall give notice to the State Government through the Registrar, and the State Government, if it so desires, shall be made a party to the suit.(3)On the final decision of the suit, the Registrar shall, if necessary, correct the entries made in the register in accordance with such decision.
