Section 64(c) in Rules Under the Land and Revenue Regulation
(c)A periodic lease for town lands means a lease which is granted for more than three years, and which[if granted for not less than ten years confers a permanent, heritable, and transferable right of use and occupancy in the land, subject always to the due payment of land-revenue and local taxes, cesses, or rates, to the reservation in favour of Government of all quarries, mines, minerals, mineral oils and all buried treasure, to the absolute forfeiture of the lessee's interest in the land on his refusal to take the renewal of the lease on the expiry of its term, and to the special conditions of any engagement into which the land holder may have entered with Government.] [ (Added Vide Notification No. RSS. 351/64/92, dated 18th May, 1967) ]
