Section 75 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
75. Lease, sale of inams to be void in certain cases.
(1)Any Lease [***] [Omitted by Act No. 27 of 2002.] and any gift, sale, exchange or mortgage of an inam land granted for the support or maintenance of charitable or religious institution or endowment or for the performance of a religious or public charity or service, shall be null and void unless any such transaction, not being a gift, is effected with the prior sanction of the Government.(2)Such prior sanction may be accorded by the Government where they consider that the transaction is,-(i)necessary or beneficial to the institution or endowment;(ii)in regard to the land which is an uneconomical holding for the institution or endowment to own and maintain; and(iii)the consideration thereof is adequate and proper.(3)The provisions in clause (c) of sub-section (1) of section 80 shall apply for the sale of any inam land.
