Section 200(c) in The Delhi Municipal Corporation Act, 1957
(c)in cases not covered by clause (a) or clause (b), the Commissioner may, with the sanction of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], lease, sell, let out on hire or otherwise transfer any property, movable or immovable, belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)];
