Section 15 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
15. Alienation of moveable property.
- The jewellery and other moveable property received as Chadawa shall form part of the Board Fund and shall be disposed of by the Board in a manner as it may deem fit. No land or other immovable property connected with the Shrine shall be alienated except by a resolution of the Board.
