Section 51(4) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(4)[ any mathadhipathi or trustee aggrieved by an order passed by the Dharmika Parishad under subsection (2) may within ninety days from the date of the order appeal to the High Court against such order.] [Substituted by Act No. 33 of 2007, dated 11.12.2007.]
