Section 86(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)Any trustee may, within one month from the date of the receipt by him of the order under sub-section (3), appeal against that order-(a)[ where the order has been made by the Assistant Commissioner, to the Joint Commissioner or Deputy Commissioner; [Substituted by Tamil Nadu Act 39 of 1996.](b)where the order has been made by the Joint Commissioner or Deputy Commissioner, to the Commissioner;(c)where the order has been made by the Commissioner, to the Government.]
