Section 59(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(2)Where the [Commissioner] [Substituted by section 38(2)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).] refuses to give consent under sub-section (1), the party aggrieved may, within three months from the date of the receipt of the order by him, appeal to the Government who may, after making such inquiry as they may consider necessary, confirm the order of the Commissioner or direct the [Commissioner] [Substituted by section 38(2)(a) of the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1996 (Tamil Nadu Act 39 of 1996).] to give [his consent] [Substituted by Tamil Nadu Act 39 of 1996.] in writing.
