Section 92(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(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.
