Section 32(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(2)The Board shall, after duly considering such cause as may be shown in pursuance of notice issued under sub-section (1), pass such orders as it may think fit and the order so made by the Board shall be final, unless it is revoked or modified by a competent court under this Act.
