Section 5 in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
5. Transfer by lease of immovable property belonging to municipal council.
(1)A municipal council may lease out any immovable property belonging to it for a period of three years at any one time and if it is for a period exceeding three years but not exceeding twenty-five years at a time it may lease out, after obtaining the prior sanction of Government.(2)Whenever any lessee is permitted to put up any building or structure whether of masonry, brick, mud or metal in the land belonging to municipal council, the prior sanction of the Director of Municipal Administration shall obtained therefor who may impose such conditions as he may think fit.(3)The lease deed shall be in Form III (a) in Schedule III appended to these rules with such variations as the circumstances may require;
