Section 539 in The Calcutta Municipal Corporation Act, 1980
539. Disposal of property. -
With respect to the disposal of property belonging to the Corporation, the following provisions shall have effect, namely: -(a)the Municipal Commissioner may, in his discretion, dispose of, by sale or otherwise, any movable property belonging to the Corporation not exceeding in value in each instance five thousand rupees or such higher amount as the Corporation may determine by regulations, or let out or hire any movable property or grant a lease of any immovable property belonging to the Corporation including any right of gathering and taking fruits and the like for a period not exceeding one year at a time;(b)the Municipal Commissioner may, with the sanction of the Mayor-in-Council,-(i)dispose of, by sale or otherwise, any movable property belonging to the Corporation the value of which does not exceed ten thousand rupees; or(ii)grant a lease (other than a lease in perpetuity) of any immovable property belonging to the Corporation; or(iii)sell or grant a lease in perpetuity of any immovable property belonging to the Corporation the value of which dose not exceed fifty thousand rupees or the annual rent of which does not exceed three thousand rupees;(c)in cases not covered by clause (a) or clause (b), the Municipal Commissioner may, with the sanction of the Corporation, lease, sell, let out on hire or otherwise transfer any property, movable or immovable, belonging to the Corporation;(d)the consideration for which any immovable property may be sold, leased or otherwise transferred shall not be less than the value at which such immovable property cold be sold, leased or otherwise transferred in normal and fair competition;(e)the sanction of the Mayor-in-Council or of the Corporation under the aforesaid clauses may be given either generally for any class of cases or specially for any particular case;(f)subject to the conditions for limitations specified elsewhere in other provisions of, this Act, the foregoing provisions of this section shall apply to every disposal of property belonging to the Corporation made under or for any purpose of this Act;(g)every case of disposal of property under clause (a) and clause (b) shall be reported by the Municipal Commissioner without delay to the Mayor-in-Council and the Corporation respectively.
