(2)Private lease by a Bhumidhar means a contract based on an agreement, with mutually agreed terms and conditions, between lessor, who may be a Bhumidhar and the Lessee who wishes to undertake agricultural activities or set up a solar energy plant, by which the lessor grants permission to the Lessee to use the land or holding or any part thereof for agricultural purposes or for establishment of solar energy plant, against a consideration in cash or kind or a share of produce, payable to the lessor as per the lease agreement.
