Section 65(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)No immovable property vested in or belonging lo a Panchayat shall be transferred by sale, gift, mortgage or exchange or by lease for a period exceeding [seven years] [Substituted by C.G. Act No. 13 of 2008 (w.e.f. 23-5-2008).], or otherwise except with the sanction of the State Government or any officer authorised by it in this behalf.
