Section 273 in The Orissa Municipal Corporation Act, 2003
273. Disposal of property and interest therein.
(1)Subject to the provisions of Section 277, the Commissioner may dispose by sale or exchange of any Corporation movable property the value of which does not exceed twenty thousand rupees in each instance, or grant for any term not exceeding twelve months, a lease of any Corporation immovable property or lease or concession of any right of fishing or grazing or gathering and taking fruits and the like :Provided that every such disposal, lease or concession made or granted by the Commissioner shall be reported to the Standing Committee on Contracts within fifteen days.(2)With the sanction of the said Standing Committee, the Commissioner may, dispose by sale or as the case may be exchange of any Corporation movable property the value of which does not exceeds fifty thousand rupees or grant for any term not exceeding three years a lease or concession of any such rights as aforesaid.(3)With the sanction of the Corporation the Commissioner may, dispose of by sale or as the case may be exchange of any Corporation movable property the value of which exceed fifty thousand rupees or grant for any term exceeding three years a lease of any Corporation immovable property or lease or concession of any such right as aforesaid.(4)The sanction of the said Standing Committee under Sub-section (2) or that of the Corporation under Sub-section (3) may be given either generally or for any class of cases or specially for any particular case.(5)The Commissioner may lend or let out on hire any Corporation movable property on such conditions and for such periods as may be specified in regulation made by the Corporation in that behalf.(6)Notwithstanding anything contained in this Act, no movable property exceeding five thousand rupees in value shall be sold otherwise than by public auction.
