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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1) in Gujarat Public Trusts Act, 2011

(1)Notwithstanding anything contained in the instrument of trust -
(a)any sale, mortgage, exchange, or gift or alienation in any manner of immovable property; or
(b)any lease of immovable property for a period exceeding three years;
belonging to a public trust, shall be void unless the prior permission is obtained in this regard by making an application to the Charity Commissioner.