Section 95(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Subject to the provisions of section 101, the Commissioner may, lease or dispose by sale or exchange of any corporation movable property the value of which does not exceed five thousand rupees in each instance, and of any corporation immovable property the value of which does not exceeds ten thousand rupees, or grant for any term not exceeding twelve months a lease of any corporation immovable property or a lease or concession of any right of fishing or grazing or of gathering and taking fruit and the like:Provided that every such disposal, lease or concession made or granted by the Commissioner shall be reported to the standing committee within fifteen days.
