Section 72(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)Any trustee or any person having an interest, who is aggrieved by a notification published under sub-section (1) or sub-section (3), may, within thirty days from the date of its publication, institute a suit in the Court for the cancellation of such notification and the Government shall cancel the notification if the Court so directs:Provided that the Court shall have no power to suspend the operation of the notification pending the disposal of the suit.
