Section 70 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
70. Suits and appeals.
(1)Any party aggrieved by an order passed by the Commissioner -(i)under sub-section (1) or sub-section (2) of section 69, and relating to any of the matters specified in section 63, section 64 or section 67; or(ii)under section 63, section 64, or section 67 read with sub-section (l)(a), (2) or (4)(a) of section 22 or under section 65;may, within ninety days from the date of the receipt of such order by him, institute a suit in the Court against such order and the Court may modify or cancel such order, but it shall have no power to stay the order of the Commissioner pending the disposal of the suit.(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.
