Section 22(5) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(5)Any party aggrieved by an order of the Commissioner under subsection (l)(a), (2), [xxx] [Word '(3)' omitted by Tamil Nadu Act 19 of 1968.] (4)(a), not being an order against which a suit or an appeal to a Court is provided in this Act, may appeal to the Government within three months from the date of the receipt of the order by him:Provided that the Government shall not pass any order prejudicial to any party unless he has had a reasonable opportunity of making his representations.
