Section 49 in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949
49. Power to sell or lease.
- Subject to the rules made under this Ordinance, the manager, after the liquidation scheme has been sanctioned as aforesaid, shall have power to sell or grant on lease all or any part of the estate under the management :Provided that the estate or any part thereof shall not be sold or leased for a period exceeding 10 years without the previous permission of the Collector :Provided further that the Collector shall not give such permission unless he is satisfied that such sale or lease is necessary for the benefit of the estate. The decision of the Collector shall be final.
