(1)No movable property of a non-perishable nature of which the Committee is in possession and the value of which is more than [fifteen thousand rupees] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] and no jewelleries shall be sold, pledged or otherwise alienated without the previous approval of the State Government.(2)Save as otherwise expressly provided in this Act no immovable property taken possession of by the Committee shall be leased out for more than five years or mortgaged, sold or otherwise alienated except with the previous sanction of the State Government.(3)[ Any transfer of immovable property recorded in the name of Lord Jagannath of Puri by any person including any institution being the Marfatdar of such property shall be absolutely null and void and of no force or effect whatsoever, unless the Administrator or any officer authorised by him in writing in this behalf, execute the deed of such transfer as one of the executant.(4)Notwithstanding anything contained in the Registration Act, 1908 no deed of transfer of any immovable property executed in contravention of the provisions of Sub-section (3) above shall be accepted for registration.] [Inserted vide Orissa Gazette Extraordinary No. 1451 dated 16.9.2003 (O.A. 16 of 2003).]
