Section 4 in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
4. Taking land on lease by the Gram Panchayat/Mandal Parishad/Zilla Parishad.
(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.(2)the land leased-in by the Gram Panchayat or Mandal Parishad or Zilla Parishad shall not be for a period of more than 3 years and no permanent structures shall be built on the leased lands.(3)The upset price for taking land on lease shall be determined by a committee at the district level consisting of (1) Chairperson, Zilla Parishad as Chairperson; (2) Collector as Member; and (3) Chief Executive Officer, Zilla Parishad as Member.
