(9)Nothing contained in sub-section (2), (3), (4), (6) or (7) or in sub-section (5) with the exception of the provisions for the annual scrutiny of entries in registers shall apply to the Committee constituted under the provisions [* * * *] [The words brackets and figure [of sub-section (1)] omitted by Punjab Act 11 of 1944, Section 46.] of section 85.[138. Alienation of immovable trust property. - No exchange, sale, mortgage or other alienation of immovable property belonging to a Notified Sikh Gurdwara be valid unless it is sanctioned by the Committee of the Gurdwara and by the Board, provided that the sanction of the Board shall not be necessary in the case of a lease of any such property for a term which does not exceed the remaining term of the existing Committee by a period of more than one year] [Substituted for the old section by Punjab Act 11 of 1944, section 49.].
