Section 10(1) in The M.P. Dharmadaya Funds Act, 1951
(1)Any person aggrieved by an order of the [Collector] [Substituted by M.P. A.O. 1957.]-(a)determining the amount of dharmadaya fund under sub-section (2) of Section 6;(b)ordering him to place the funds at the disposal of a person or persons appointed to manage or administer a fund under Section 7 or 8; or(c)directing a person to credit into the fund any amount found to the outstanding;may within three months from the date of the order of the [Collector] [Substituted by M.P. A.O. 1957.] file a civil suit for setting aside or modifying the order of the [Collector] [Substituted by M.P. A.O. 1957.] on the ground that such person is not in possession of any amount of dharmadaya fund or that the amount in his possession is less than the amount specified by the [Collector] [Substituted by M.P. A.O. 1957.]:Provided that no Court shall entertain such suit unless the plaintiff furnishes security to its satisfaction for the amount mentioned in the order sought to be set aside or modified.
