Section 34B(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)No proceeding to terminate the lease shall be initiated, if-(i)the time for appeal or revision under sub-section (3) or sub-section (5), as the case maybe, of section 34-A has not expired; or(ii)the order has been made the subject of such appeal or revision till the disposal of the matter.
