Section 31 in Hindu Religious Institutions and Charitable Endowments Act, 1997
31. Alienation or transfer of the lands or other property granted to Notified Insititutions invalid unless authorised.
(1)Any alienation or transfer by way of sale, lease, gift, mortgage or otherwise of any land or other immovable property granted to or belonging to a notified institution and any act purporting to create any interest adverse to such institution in respect of such land or property shall be null and void unless such alienation or transfer is in the best interest of the institution and unless it is sanctioned under section 62.(2)No articles of Gold, Silver or white metal, idols, utensils, precious stones, articles of antique value, paintings, ancient documents containing inscriptions on stone, metal and palm leaves and such other movables shall be disposed of in any manner without the permission of the State Government granted based on the report of the Commissioner.
