Section 45(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)Notwithstanding anything contained in the trust and endowment deed, any gift, sale, exchange or mortgage of any immovable property of trust and endowment, shall be void unless such gift, sale, exchange or mortgage is effected with the prior sanction of the Board.Explanation. - if any inam property was granted to the trust, and included in the trust property, the provision under sub-section (1) above shall apply for any alienation of that property.
