Section 6 in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
6. Transfer by lease of immovable property vested in but not belonging to a municipal council.
(1)A municipal council may lease out any property vested in it but not belonging to the council other than road sides street margins:Provided that no lease shall be granted-(a)in contravention of the conditions subject to which such property became vested in the council.(b)for a period exceeding twelve months without the previous sanction of the Director of Municipal Administration:Provided further that no such lease shall be valid, if the lessee is permitted to put any building or structure whether of masonry, bricks, wood, mud or any other material, unless the sanction of the Government in the case of Government lands and of the Director of Municipal Administration in other cases had been obtained therefor.(2)The lease-deed shall be in Form III (a) in Schedule III appended to these rules with such variations as circumstances may require.
