9. Applications under Section 14 for sanction of alienations.
(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 the 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 by a valuation report of an expert.(2)The Registrar, before according or refusing sanction, may make such inquiry as he may deem necessary'.(3)In according sanction, the Registrar may impose such conditions, as he may deem fit, if he is of the opinion that the grant of sanction to the proposed alienation without imposing such conditions will be prejudicial to the interests of the public trust.
