Section 88 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
88. [ Right of appeal against the decision of the Endowments Tribunal under section 87. [Section 88 with marginal heading substituted by Act No. 33 of 2007.]
- Any person aggrieved by the decision of the Endowments Tribunal under section 87 [***] may, within ninety days from the date of receipt of the decision prefer an appeal to the High Court.]
