Section 12(2) in Religious Institutions (Lease of Immovable Property) Rules, 1963
(2)Report to be made to the Commissioner. - Lease stipulating an annual rental or contract amount of Rs. 2,000 or more or its equivalent in kind shall be reported to the Commissioner and also to the Assistant Commissioner or to the Deputy Commissioner or to the Joint Commissioner in whose jurisdiction the religious institution lies by the executive authority of the institution within one week from the date of auction or acceptance of the offer by the trustees.
