Section 47(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)Where [the Government, the Commissioner or the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.], by order, appoints a non-hereditary trustee or trustees, the hereditary trustee or trustees may, within thirty days of the receipt of the order, file an application to the Court to set aside or modify such order:]Provided that the Court shall have no power to stay the order of [the Government, the Commissioner or the Joint/Deputy Commissioner] [Substituted by Tamil Nadu Act 39 of 1996.], as the case may be], pending the disposal of the application.
