Section 4 in The Orissa Hindu Religious Endowments Rules, 1959
4. Procedure for obtaining order of sanction under Section 19.
- [(1) For the purpose of obtaining necessary sanction from the Commissioner for exchange, sale, mortgage or a lease of a term exceeding five years, the trustee shall have to file an application in the mode prescribed under Rules 36 to 41.] [Substituted vide Notification No. 8467/26-7-1969.](2)Manner of publication of the order of sanction by Commissioner - A copy of the order passed by the Commissioner under Sub-sections (1) and (2) of Section 19 relating to the exchange, sale, mortgage or lease for a term exceeding five years shall, in addition to being communicated to the State Government and to the trustee or trustees concerned and to the intended alienees, be published by affixture-(a)on the notice board or the front door of the religious institution concerned;(b)in a conspicuous place of the village where the property in question is situate.Rules under Section 24
