Section 273(1) in The Orissa Municipal Corporation Act, 2003
(1)Subject to the provisions of Section 277, the Commissioner may dispose by sale or exchange of any Corporation movable property the value of which does not exceed twenty thousand rupees in each instance, or grant for any term not exceeding twelve months, a lease of any Corporation immovable property or lease or concession of any right of fishing or grazing or gathering and taking fruits and the like :Provided that every such disposal, lease or concession made or granted by the Commissioner shall be reported to the Standing Committee on Contracts within fifteen days.
