Section 30(2) in Bihar Hindu Religious Trusts Act, 1950
(2)The applicant or the trustee of, or any other person interested in the religious trust may, within ninety days of any order passed under sub-section (1) make an application to the District Judge for varying, modifying or setting aside such order but subject to the decision of the District Judge on any such application the order of the Board shall be final and binding upon the applicant and every person interested in such trust.
