Section 80(3) in The M.P. Municipal Corporation Act, 1956
(3)The Commissioner may-(a)in his discretion dispose of by sale, letting out on hire or otherwise, any movable properly belonging to the Corporation not exceeding five hundred rupees in value;(b)with the sanction of [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], dispose of by sale, letting out on hire, or otherwise any movable property belonging to the Corporation not exceeding five thousand rupees in value;(c)with the sanction of the Corporation, sell, let out on hire or otherwise convey any movable property belonging to the Corporation.
