309. Leasing of Commercial Infrastructure or Land.
(1)The municipality may, either on its own or through any other agency authorised by it in this behalf implement any scheme for construction, operation, maintenance and management of commercial infrastructure including district centres, neighbourhood shopping centres, shopping malls and office complexes, and may rent out, lease or dispose by outright sale, such commercial infrastructure or any part thereof.(2)The Municipality may lease out any municipal land or property on such terms and conditions as prescribed.
