(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.
