Section 75C(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)Any trustee or any person having an interest, who is aggrieved by the continuance of a notification under section 75-A or under section 75-B may-(i)in the case of the continuance of the notification under section 75-A, within sixty days from the 16th July 1965; and(ii)in the case of the continuance of the notification under section 75-B, within sixty days from the date of the declaration under sub-section (5) or subsection (7) of the said section 75-B;Institute a suit in the Court for the cancellation of such notification and the Government shall cancel the notification if the Court so directs:Provided that the Court shall have no power to suspend the operation of the notification pending the disposal of the suit.
