Section 70(2) in The City of Nagpur Corporation Act, 1948
(2)Subject to the provisions of sub-section (1),-(a)the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, section 3, Schedule.] may, [in his discretion] [These words were substituted for the words 'with the approval of the Member-in-charge' by Maharashtra 26 of 1999, section 39(a)(i)(A).] grant a lease of any immovable property belonging to the Corporation including any right of fishing or of gathering and taking fruit, flowers and the like, of which the premium or rent, or both, as the case may be, does not exceed five hundred 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 proviso, shall be reported by him to the Standing Committee within fifteen days after the same has been granted] [This proviso was added, by Maharashtra 26 of 1999, section 39(a)(i)(B).];(b)with the sanction of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council', by Maharashtra 26 of 1999, section 39(a)(ii).] the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, section 3, Schedule.] 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 three thousand rupees;(c)with the sanction of the Corporation, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, section 3, Schedule.] may lease, sell or otherwise convey any immovable property belonging to the Corporation.
