Section 84(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(2)Nothing in sub-section (1) shall prevent any person aggrieved by any order of the Endowments Tribunal under sub-section (4) of section 83 from preferring an appeal before the High Court to establish that the Charitable or Religious Institution or Endowment has no title to the land, building or space:Provided that no appeal shall be preferred after expiry of ninety days from the date of receipt of the order under sub-section (4) of section 83:Provided further that no such appeal shall be preferred by a person who is let in to the possession of land, building or space, or who is a lessee, licencee or mortgagee of institution or endowment.]
