Section 72(2) in Karnataka Municipalities Act, 1964
(2)No free grant of immovable property whatever may be its value, no grant for an upset price and no lease for a term exceeding five years, and no sale or other transfer of immovable property exceeding [twenty-five thousand] [Substituted by Act 33 of 1986 w.e.f. 6-6-1986.] rupees in value, shall be valid unless the previous sanction of the Government is obtained.
