209. Transfer otherwise than by lease of Immovable Property belonging to a Council.
- A Council shall not make or sanction any transfer except by way of lease, of any immovable property belonging to it, or create or sanction the creation of any charge upon any such property if the value of the property so transferred or the amount for which the charge is so created exceeds Rs. 10,000 (ten thousand) without the previous sanction of the Collector of the district.
