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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(a) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(a)No immovable property vested in the Devasthan Trust shall be leased for more than a year, or mortgaged, sold or otherwise alienated, by the Committee except with the previous sanction, in writing, of the State Government.