Section 17 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
17. Alienation of moveable and immovable property.
(1)No jewellery or other valuable property of non-perishable nature forming part of the Shrine Fund shall be transferred without the previous sanction of the Board.(2)No land or other immovable property held by the Board shall be alienated except by a resolution of the Board.
