Section 75(1) in Chennai City Municipal Corporation Act, 1919
(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.
