Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 62] [Entire Act] Madras Presidency - Subsection Section 62(2) in Madras Hindu Religious and Charitable Endowments Act, 1951 (2)Any party aggrieved by a decree of the Court under sub section (1) may, within ninety days from the date of the decree, appeal to the High Court.
