(1)No Jhumland be leased by any one having a customary right thereto unless:(i)The Deputy Commissioner/Additional Deputy Commissioner has approved on the recommendation of the Village and Area Council concerned of such lease on the ground that such lease benefits the Village or the Community; or(ii)the lessor is by reasons of age or infirmity, unable to cultivate or utilise it and the lessee is a member of the same village or community as the less or.(2)A lease under clause (ii) above shall be determined on the death of the lessor on the termination of the infirmity;Provided the lessee shall be entitled to tend and reap any crop standing on the leased land on the date of termination of lease.
