Section 68 in Rules Under the Land and Revenue Regulation
68.
If a lease is granted it shall ordinarily be a periodic lese for town land running from the year in which it is granted to the terminal year of the town in question.Provided that the Deputy Commissioner may grant short leases for terms not exceeding three years of lands which it is not considered desirable to lease except for temporary purposes.When a short lease for town land is converted into a periodic lease a premium shall, unless the Government otherwise direct, be charged at a rate approved by [State Government] [(Substituted by Notification No. RSS. 261/62/9, dated 14th May, 1963)].
