Section 5 in Tamil Nadu Impartible Estates Act, 1904
5. Procedure in regard to grant of certain leases.
- When the proprietor of an impartible estate proposes to grant any such lease as specified in section 4, subsection (2), clause (b), it shall be lawful for such proprietor or the intending lessee to submit a draft of the proposed lease to the Board of Revenue for approval, and the Board, if satisfied after making such inquiry and giving such notices as it thinks fit, that the terms of such draft lease are in accordance with the provisions of this Act, may approve thereof and affix its seal thereto in token of approval; and if the proprietor shall thereafter execute the lease in the terms of the draft lease so approved and sealed, such lease shall be deemed to have been duly granted in accordance with the provisions of this Act.
