Section 7 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
7. Grant of permanent lease.
- A permanent lease deed shall be issued in form B' for a period of 30 years.[Provided that the land given on lease may be mortgaged by the lessee with Nationalised Bank, Co-operative Society or Government Undertaking for granting of loan for construction of house for taking loan for the purpose of construction of his/her residential house or for the development of his constructed residential house on the land given to him on lease.] [Inserted by Notification No. 32-F-1-49-2003-XVIII-3, dated 13-6-2003.]
