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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Guruvayoor Devaswom Act, 1978

(2)Any exchange, sale or mortgage and any lease of any immovable property belonging to or given or endowed for the purposes of the Devaswom shall be null and void unless it is sanctioned by the Commissioner as being necessary or beneficial to the Devaswom