Section 539(d) in Kolkata Municipal Corporation Act, 1980
(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 could be sold, leased or otherwise transferred in normal and fair competition;(da)[ the Municipal Commissioner may, with the sanction of Mayor-in-Council, subject to payment of such utilisation fee, as may be specified in the budget estimate referred to in sub-section (3) of section 131, or as may be decided by the Mayor-in-Council, whichever is higher, and on such terms and conditions to be determined by the Mayor-in-Council, grant license for utilisation of the immovable property.] [Inserted by Act No. 32 of 2017, dated 15.9.2017]
