Section 8(2) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(2)Any person interested may apply to the District Court, Trivandrum, for an order that a member of the Board has come subject to any of the disabilities stated in clauses (i), (ii), (iii), (iv), (v) and (vi) of Section 7 and the court may, after making such enquiry as it deems fit, by order determine whether or not such member is disqualified.
