56. Lease and counterpart agreement to be executed in each case.
- Every lease granted under these rules shall be in the form in Schedule D, hereto annexed, and shall be executed by such officer as is authorized under the rules in force in this behalf to execute such an instrument. No such lease shall be granted until the intending lessee has executed a counterpart agreement in the form in Schedule E, hereto annexed, bearing an endorsement of the tenor prescribed in the said form signed by the village officers.
