Section 12(1) in Religious Institutions (Lease of Immovable Property) Rules, 1963
(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.
