Section 6(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)If any question or dispute arises whether a particular property specified in the list of properties belongs to a trust or endowment, any person interested therein may institute a suit in a court for the decision of the question or dispute:Provided that no such suit shall be entertained by the court after the expiry of one year from the date of the publication of the list of properties belonging to trust and endowment.
