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[Cites 0, Cited by 3] [Section 36(1)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1)(b) in The Maharashtra Public Trusts Act, 1950

(b)no lease for a period exceeding ten years in the case of agricultural land or for a period exceeding three years in the case of non-agricultural land or a building, belonging to a public trust, shall be valid without the previous sanction of the Charity Commissioner. Sanction may be accorded subject to such condition as the Charity Commissioner may think fit to impose, regard being had to the interest, benefit or protection of the trust;