Section 31A(2) in Maharashtra Public Trust Rules, 1951
(2)A committee shall not sell, mortgage or exchange any immovable property vesting in the members of the committee or lease it our (in the case of agricultural land for a period exceeding ten years; and in any other case, for a period exceeding three years) or otherwise dispose it of unless such sale, mortgage, exchange, lease or disposal -(a)is for the benefit of the endowment or other justifiable cause,(b)is duly sanctioned by a resolution of the committee passed in that behalf and the description of the property and the reasons for sanctioning such disposal of property are stated in the resolution, and(c)is made where necessary, with the previous sanction of the Charity Commissioner as required by section 36.
