Section 27(3) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(3)Where the CEO has the reason to believe that-(a)Any vicinity property belonging to Temples related to Char Dham Devasthanams covered under the Act is in danger of being wasted, damaged or improperly alienated by any trustee or any other person, or(b)The trustee or such persons threatens or intends to remove or dispose of the property,The CEO may make such order for the purpose of staying and preventing the wastage, damage, alienation, sale, removal or dispensation of such property as he may deems fit.
