Section 53(6) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(6)A hereditary trustee aggrieved by an order passed by [the Commissioner] [Substituted by Tamil Nadu Act 39 of l996.] or the Government under sub-section (5) may, within ninety days from the date of the receipt of such order by him, institute a suit in the Court against such order.
