Section 23(4) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(4)The trustee may within three months from the date of receipt of a copy of the order or any person having interest may, within three months from the date of publication of the order, prefer an appeal to such authority and in the manner as may be prescribed by the Board, who shall decide the order on merit as the case maybe.
