Section 4(2) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(2)the land leased-in by the Gram Panchayat or Mandal Parishad or Zilla Parishad shall not be for a period of more than 3 years and no permanent structures shall be built on the leased lands.
