Section 200(b) in The Delhi Municipal Corporation Act, 1957
(b)the Commissioner may, with the sanction of the Standing Committee,(i)dispose of, by sale or otherwise, any movable property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] the value of which does not exceed five thousand rupees;(ii)grant a lease (other than a lease in perpetuity) of any immovable property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]; or(iii)sell or grant a lease in perpetuity of any immovable property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] the value of which does not exceed fifty thousand rupees or the annual rent of which does not exceed three thousand rupees;
