Section 24(1) in Maharashtra Public Trust Rules, 1951
(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 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, as far as practicable, by a valuation report of an expert.
