Section 200(a) in The Delhi Municipal Corporation Act, 1957
(a)the Commissioner may, in his discretion, dispose of, by sale or otherwise, any movable property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] not exceeding in value in each instance one thousand rupees, or such higher amount as [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may prescribe, or let out on hire any movable property or grant a lease of any immovable property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], including any right of gathering and taking fruits and the like, for a period not exceeding one year at a time;
