Section 57(5) in The Himachal Pradesh Municipal Corporation Act, 1994
(5)The Executive Officer [or the Secretary, as the case may be] [Sub-section (4) substituted with sub-sections vide Act No. 33 of 2011.] may, with the prior approval of the municipality, sell or grant a lease in respect of properties, amenities and utility raised on loans from the non-Government sources to liquidate the liabilities.]
