Section 176(1) in Karnataka Municipal Corporations Act, 1976
(1)Subject to the provisions of section 182, the Commissioner may dispose of by sale or exchange of any corporation movable property [xxx] [Omitted by Act 32 of 2003 w.e.f. 16.6.2003.] or grant for any term not exceeding [two years] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] 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 such lease or concession shall be subject to the condition that the grantee shall not erect any permanent structure on the demised premises:Provided further that every such disposal, lease or concession made or granted by the Commissioner shall be reported to the standing committee within fifteen days.
