Section 12 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
12. Alienation of Mandir properties.
(1)No movable property of a non-perishable nature of which the Committee is in possession and the value of which is,more than one thousand rupees and no jewelleries shall be sold, pledged or otherwise alienated without the previous approval of the Commissioner.(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.
