Section 61(3) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(3)Every order made under sub-section (2) shall be published in the prescribed manner. Such publication shall be final and binding on the trustee and administrator and all persons interested in the trust or endowment:Provided that any person aggrieved by an order made under this section may, within sixty days from the date of the order, prefer an appeal to the court and after hearing such appeal, the Court may confirm, reverse or modify the order:Provided further that the court shall have no power to stay the operation of the order made under this section.
