Section 14(a) in Goa Waste Management Corporation Act, 2016
(a)to acquire and hold such property, both movable and immovable, as the Corporation may deem necessary for the performance of any of its activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions including a condition that any fees charged by the transferee shall be in accordance with such guidelines that may be framed by the Corporation in this regard, from time to time, as may be deemed proper by the Corporation;
