Section 90(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(4)The trustee or other person aggrieved by such order may, within thirty days of the receipt by him of the order, either-(a)apply to the Court to modify or set aside the order, and the Court, after taking such evidence as is necessary, may confirm, modify or remit the surcharge with such orders as to costs as it may think appropriate in the circumstances, or(b)in lieu of such application, may appeal to the Government who shall pass such orders as they think fit.
