Section 28(4) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(4)Any person deeming himself aggrieved by any decision passed under sub-sections (2) and (3) may, within a period of one year from the date of such decision, institute in the District Court within whose jurisdiction the property is situate a suit to establish the right which he claims in respect of the property:Provided that, subject to the result of the suit, if any, the decision of the Board passed under sub-section (2) and (3) of this section shall be final.
