Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(2) in Shri Sanwaliaji Temple Act, 1992 (2)No immovable property attached or appurtenant to the temple shall be leased for more than five years or mortgaged, sold or otherwise alienated without the previous sanction of the State Government.
