Section 62(3)(b) in Madras Hindu Religious and Charitable Endowments Act, 1951

[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

(b)Any party aggrieved by an order of the Court under clause (a) may, within ninety days from the date of the order, appeal to the High Court.

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