Section 92 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
92. Provisions regarding transfer of municipal property.
(1)No Council shall transfer any of its immovable property without the sanction of the State Government.[Provided that, where the Council has granted approval to the implementation of the Pradhan Mantri Awas Yojana of the Central Government, on the land belonging to it, the Chief Officer shall grant lease of such land to the eligible individual beneficiary in the manner, as may be notified by the State Government.] [Inserted by Maharashtra Act No. 75 of 2018, dated 17.12.2018.](2)A proposal of such transfer shall be accompanied by resolution of the Council passed at a meeting by a majority of not less than two-thirds of the total number of Councillors and shall in no way be inconsistent with the rules made in this behalf by the State Government.(3)Notwithstanding anything contained in sub-section (1), a Council may lease its immovable property for a period not exceeding three years, and the lessee shall not be allowed to make any permanent constructions on such immovable property. Such lease may be renewed by the Council beyond the period of three years [* * *] [The words 'with the permission of the Director' were deleted by Maharashtra 18 of 1993, Section 17(a).] so, however, that the total period of any lease shall not exceed [nine years] [These words were substituted for this words 'seven years' by Maharashtra 18 of 1993, Section 17(b).].No such lease or any renewal thereof shall be granted unless supported by a resolution passed at a meeting of the Council.
