Section 5A(4) in The Orissa Estates Abolition Rules, 1952
(4)The settlement of any land or tank referred to in Clause (d) of Section 7 shall be made subject to the condition that no such land or tank shall be transferred by sale, lease, gift or otherwise except with the previous sanction of -(i)The Commissioner of Endowments appointed under the Orissa Hindu Religious Endowments Act, 1951 in respect of the trusts governed by the Orissa Hindu Religious Endowments Act, 1951 and Shri Jagannath Temple Act, 1955.(ii)board of wakfs constituted under the Wakfs Act, 1954 in respect of the trusts governed thereunder.(iii)The Collector of the district or any officer authorised by him in respect of other religious trusts.
