Section 75 in Chennai City Municipal Corporation Act, 1919
75. Disposal of property and interests therein.
(1)Subject to the provisions of section 80, the commissioner may dispose by sale or exchange of any corporation movable property the value of which does not exceed [five thousand rupees] [Substituted for 'two thousand and five hundred rupees' by the Tamil Nadu Act 22 of 1971.] in each instance, 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] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] within fifteen days.(2)[ With the sanction of the standing committee on taxation and finance, the commissioner may lease or dispose by sale or exchange of any corporation movable property the value of which exceeds [five thousand rupees] [Substituted by Act 22 of 1971.], but does not exceed ten thousand rupees in each instance and of any corporation immovable property the value of which does not exceed twenty-five thousand rupees or grant for any term not exceeding three years a lease of any corporation immovable property, or a lease or concession of any such right as aforesaid.](3)With the sanction of the council, the commissioner may lease, sell or otherwise dispose of any corporation movable property, the value of which exceeds ten thousand rupees and of any corporation immovable properly the value of which exceeds twenty-five thousand rupees.(4)The sanction of the [standing committee on taxation and finance] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] under sub-section (2) or that of the council under sub-section (3) may be given their generally or for any class of cases or specially for any particular case.(5)[ The commissioner may lend or let out on hire any corporation movable property on such conditions and for such periods as may be specified in regulations made by the [standing committee on taxation and finance] [Added by section 41 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] in that behalf.]
