Section 65(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)No immovable property vested in or belonging to a Panchayat shall be transferred by sale, gift, mortgage or exchange or by lease for a period exceeding three years, or otherwise except with the sanction of the State Government or any officer authorised by it in this behalf.
