(a)The Grama Panchayat at a meeting shall sanction the term of the lease or agreement for the lease keeping in view the period of lease fixed by the [Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.], Lease for any term exceeding three years and less than 5 years and for any term exceeding 5 years shall not be made without the previous approval of the Collector and State Government respectively.(b)Any person aggrieved by an order made by the Collector under Clause (a) of this rule may within 15 days of such order appeal to the State Government who may vary, set aside or confirm the said order.
