Section 24 in Maharashtra Public Trust Rules, 1951
24. Applications under section 36 for sanction of alienation.
(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 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, as far as practicable, by a valuation report of an expert.(2)The Charity Commissioner, before according or refusing sanction, may make such inquiry as he may deem necessary.(3)In according sanction, the Charity Commissioner may impose such conditions or give such directions as he may deem fit.
