Section 196 in Civil Court Rules of the High Court of Judicature at Patna
196.
No Manager shall or mortgage any property, nor shall he grant or renew a lease for any period exceeding three years, without the express sanction of the District Judge: provided that this rule shall not render valid any lease for a shorter time than three years, if the District Judge directs by a written order that his sanction is to be obtained as regards all leases granted by the Manager.
