Section 17(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(2)[ No land or other immovable property held on mortgage, lease or otherwise by the Committee on behalf of the Temple] [Substituted by section 16 of the U.P. Act VIII of 1964.] shall be leased for more than five years or mortgaged, sold or otherwise alienated except with the previous sanction of the Committee and the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.].
