36. [(1) [Notwithstanding anything contained in the instrument of trust] [Section 36 was renumbered as sub-section (1) of that section by Gujarat 31 of 1963, Section 2.].
-(a)no sale, mortgage, exchange or gift of any immoveable property, and(b)no lease for a period exceeding ten years in case of agricultural land or for a period exceeding three years in the case of non-agricultural land or a building.belonging to public trust, shall be valid without the previous sanction of the Charity Commissioner.(2)[ The decision of the Charity Commissioner under sub-section (1) shall be communicated to the trustees and shall be published in such manner as may be prescribed.(3)Any person aggrieved by such decision may appeal to the Gujarat Revenue Tribunal within thirty days from the date of its publication.(4)Such decision shall, subject to the provisions of sub-section (3) be final.] [These sub-sections were inserted by Gujarat 31 of 1963, Section 2]
