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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(2)Save as otherwise expressly provided in this Act, no immovable property taken possession of by the Committee shall be leased out for more than three years or mortgaged, sold or otherwise alienated except with the previous approval of the Commissioner.