Section 92(c) in The Mumbai Municipal Corporation Act, 1888
(c)with the sanction of the corporation, the Commissioner may lease, sell or otherwise convey [any immovable property] [These words were substituted for the words 'any property movable or immovable' by Maharashtra 21 of 1989, Section 8(3).] belonging to the corporation;(cc)[ the consideration for which any immovable property or any right belonging to the corporation may be sold, leased or otherwise transferred shall not be less than the market value of such premium, rent or other consideration;] [New sub-clause (cc) was inserted by Bombay 13 of 1933, Section 20(c).]
