Section 34(1) in The United Provinces Estates Act, 1920
(1)The person for the time being entitled to, and in possession of, a settled estate may lease the same or any part thereof-(a)from year to year, or for a term not exceeding seven years, without sanction, and(b)for a term exceeding seven years, with the previous sanction of the Collector or the Deputy Commissioner :Provided that it shall not be lawful for the Collector or the Deputy Commissioner to sanction-(i)a lease for an agricultural purpose for a period exceeding fourteen years, or(ii)a lease for any other purpose, unless such lease is permitted by, and is in accordance with the provisions of rules made under clause (b) of sub-section (2) of section 38.
