- Subject to any restrictions imposed by or under this Act or rules prescribed, a Municipality may subject to the previous sanction of State Government, purchase or take on lease any land for the purpose of the Act and may transfer, by sale, mortgage, lease, gift, exchange or otherwise, any property vested in, not being the property in it, or held by it on trust, the terms of which are inconsistent with the right so to transfer :[Provided that the Municipal Council may transfer by lease any property vested in it, not being the property vested in it, or held by it on trust, for a period not exceeding three years including the period of renewal without the previous sanction of the State Government or any other authority, and for a period not exceeding six years including the period of renewal with the previous sanction of the Collector.] [Inserted vide Orissa Act No. 20 of 1986.]
