Section 8(4) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(4)in the case of lease falling under rule 6, the gram panchayat, mandal parishad and zilla parishad shall furnish the district collector with a return of such leases where upon the district collector will fix the assessment or ground-rent on the basis of the information in the return and collect it from the gram panchayat, mandal parishad and zilla parishad.
