Section 35(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)Subject to the provisions of sub-section (1), the committee may dispose of by sale, lease, exchange, mortgage, or otherwise any building, stall, shop, stand pen or things attached to the land or permanently fastened to anything attached to the land, subject to such conditions (including for charging of fees or rent or compensation for use and occupation of any building, stall, shop, stand, pen or, things attached to the land or permanently fastened to anything attached to the land where necessary) and such limitations as may be determined by by-laws made for the purpose.
