Section 28(4) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(4)Any person aggrieved by an order under this section may, within thirty days from the date of communication of the order appeal.-(a)to the Karnataka Appellate Tribunal constituted under the Karnataka Appellate Tribunal Act, 1976 (Karnataka Act 10 of 1976), where the prescribed Authority is the Commissioner.(b)to the Commissioner, if the order passed is of the Deputy Commissioner, and(c)to the Deputy Commissioner, if the order passed is of the Assistant Commissioner.
