Section 31A(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)Any person having interest may, within six months from the commencement of the Madras Hindu Religious and Charitable Endowments (Amendment)Act, 1954 institute a suit in the Court to modify or set aside the appropriation referred to in sub-section (1) and for such further or other relief in relation to funds appropriated.]
