Section 4(1) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(1)The Gram Panchayat or Mandal Parishad or Zilla Parishad may take on lease property as required for temporary use. In case wherever lease value exceeds Rs. 10,000/- in the case of Gram Panchayat and Rs. 25,000/- in the case of Mandal Parishad, prior approval of the District Collector shall be obtained and in case of Zilla Parishad, wherever lease value exceeds Rs. 1.00 lakhs, prior permission of the Government shall be obtained.
