Section 28(4) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(4)The trustee or administrator or other person aggrieved by such order may, within thirty days of the receipt of order by him, make an appeal to the court:Provided that no such appeal shall be entertained by the court unless the appellant first deposits with the Chief Administrative Officer, the amount which has been determined under sub-section (3) as being payable by the appellant and pending disposal of appeal, the court shall have no power to make any order of stay of the operation of the order made by the Chief Administrative Officer under sub-section (3).
