Section 39(4) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(4)The Chairman, Manger or the Executive Officer or any person aggrieved by an order, passed under sub-section (2) may, within thirty days from the date of the communication of the order appeal:-(i)to the Deputy Commissioner where the order is passed by the Assistant Commissioner;(ii)to the Commissioner where such order is passed by the Deputy Commissioner; and(iii)to the Karnataka Appellate Tribunal, if such order is that of the Commissioner.
