Section 12 in Religious Institutions (Lease of Immovable Property) Rules, 1963
12.
(1)When a lease is granted for a period of less than five years, any further extension of lease upto a period of five years from the date it was originally granted shall be made only with the previous sanction of [the Commissioner] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.] [xxx] [Words 'with the approval of the Temple Administration Board' omitted by GO. Ms. No. 275, C. T. & R. E dated the 16th July 1997.], Leases exceeding five years shall be made in accordance with the provisions contained in section 34.(2)Report to be made to the Commissioner. - Lease stipulating an annual rental or contract amount of Rs. 2,000 or more or its equivalent in kind shall be reported to the Commissioner and also to the Assistant Commissioner or to the Deputy Commissioner or to the Joint Commissioner in whose jurisdiction the religious institution lies by the executive authority of the institution within one week from the date of auction or acceptance of the offer by the trustees.(3)[xxx] [Sub-rule (3) omitted by GO. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
