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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(4) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(4)No jewelleries, ornaments and other valuable movable property vested in the Trust, the value of which is more than five thousand rupees, shall be sold, pledged or otherwise alienated by the Committee, except with the previous sanction of the State Government.