Section 26(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(5)[ Any person affected by an order of the Joint/Deputy Commissioner under sub-section (3) or sub-section (4) may, within one month from the date of receipt of the order by him, appeal against the order, to the Commissioner.] [Substituted by section 15(5) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).]
