Section 17 in The Chota Nagpur Encumbered Estates Act, 1876
17. Power to lease.
- Subject to the rules made under Section 19, the Manager shall have power to demise all or any part of the property under his management for any term of year [or in perpetuity] [Substituted by Act 5 of 1884.], to take effect in possession in consideration of any fine or fines, or without fine and reserving such rents and under such conditions as may be agreed upon.
