Section 45(5) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(5)The trustee or administrator or any other person having an interest in the trust and endowment, who is aggrieved by the decision given under sub-section (3), may within ninety days from the date of communication to him of such decision or the publication of the decision, as the case may be, prefer an appeal to the court against such decision, and thereupon, the court may, after giving the appellant and the Board, a reasonable opportunity of being heard, confirm, modify or set aside such decision.
