Section 5 in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
5. Transfer by lease of immovable property vested in but not belonging to Gram Panchayat, Mandal Parishad and Zilla Parishad.
(1)No land belonging to Gram Panchayat, Mandal Parishad and Zilla Parishad or vested in by them the Government shall be given on lease to any private individual, association of private individuals or private organisations.Provided that such leases can be granted in favour of Government Departments and Government organizations, where Government is having more than 50% share;Provided further that prior approval of the District Collector shall be taken with regard to such Organisations, in the case of Gram Panchayats and Mandal Parishads and whereas, in the case of Zilla Parishads, prior approval of Government shall be obtained,(2)the lease-deed shall be as specified in Form-III (a) in Schedule-III appended to these rules with such variations as circumstances may require.
