Section 19A(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)Any party aggrieved by an order of the Board under sub-section (1), not being an order against which a suit or an appeal to a court is provided under this Act may appeal to the State Government within three months from the date of receipt of order by him:Provided that the State Government shall not pass any order prejudicial to any party without giving him a reasonable opportunity of being heard.]
