Section 16 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
16. Alienation of moveable and immoveable property.
(1)No Jewellery, ornaments which have been adorned on the idols or other valuable property of non-perishable nature forming part of Shrine fund shall be transferred, exchanged, sold or disposed of without the previous sanction of the Government on the recommendation of the Board.(2)No land or other immovable property held by the Board shall be alienated except by a resolution of the Board and the approval of the Government.
