Section 176(6) in Karnataka Municipal Corporations Act, 1976
(6)Notwithstanding anything contained in this Act,-(a)no movable property exceeding such sum in value as may be prescribed shall be sold otherwise than by public auction;(b)(i)no property whether movable or immovable of whatever value shall be transferred free of cost or for an upset price;(ii)no lease of any immovable property exceeding five years shall be granted;(iii)no immovable property shall be disposed of by sale or by other transfer, except with the previous sanction of the Government.
