Section 9(1) in The M.P. Public Trusts Rules, 1962
(1)Every application for sanction of an alienation shall contain information inter alia on the following points,-(i)whether the instrument of trust contains any directions as to alienation of immovable property;(ii)what is the necessity for the proposed alienation;(iii)how the proposed alienation is in the interest of the public trust; and(iv)in the case of a proposed lease, the terms of the past leases, if any. Such application shall be accompanied by a valuation report of an expert.
