Section 75(2) in The City of Panaji Corporation Act, 2002
(2)Subject to the provisions of sub-section (1):-(a)the Commissioner may, in his discretion, grant a lease of any immovable property belonging to the Corporation including any right of fishing or of gathering and taking fruit, flower and the like, of which the premium or rent, or both, as the case may be, does not exceed ten thousand rupees for any period not exceeding twelve months at a time:Provided that every such lease granted by the Commissioner other than a lease of a class in respect of which the Standing Committee has by resolution exempted the Commissioner from compliance with the requirements of this provision, shall be reported by him to the Standing Committee within fifteen days after the same has been granted;(b)with the sanction of the Standing Committee the Commissioner may dispose of by sale or otherwise, any such right as aforesaid, for any period not exceeding three years at a time of which the premium or rent or both, as the case may be, for any one year does not exceed fifty thousand rupees;(c)with sanction of the Corporation the Commissioner may lease, sell or otherwise convey any immovable property belonging to the Corporation.
