Section 8(2) in The Hindu Minority And Guardianship Act, 1956
(2)The natural guardian shall not, without the previous permission of the court,—(a)mortgage or charge, or transfer by sale, gift, exchange or otherwise, any part of the immovable property of the minor; or(b)lease any part of such property for a term exceeding five years or for a term extending more than one year beyond the date on which the minor will attain majority.
