Section 130 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
130. corporation.
Disposal of property by the corporation.-(1)Subject to the provisions ofthis Act, the Chief Commissioner may dispose of by sale any immovable property of thecorporation with prior approval of the Government or enter into such lease for theutilization of any right over such produce or benefit emerging from such immovableproperty.(2)The Chief Commissioner may dispose of by sale any immovableproperty of the corporation with prior sanction of the Government.(3)Any sale of immovable property by the Chief Commissioner shall beby way of public auction, the procedure of which shall be prescribed.(4)The Chief Commissioner may lease such immovable properties of thecorporation for a term not exceeding five years with the previous sanction of theconcerned standing committee.(5)The Chief Commissioner may lease such immovable properties of thecorporation for a term between five and fifteen years with the previous sanction ofthe Council.(6)If the term of any lease sought to be entered by the corporation isabove fifteen years, the Chief Commissioner may enter into such lease agreementwith the prior approval of the Government.(7)No sale or lease shall be undertaken by the corporation withoutseeking the view of the concerned zonal committee.(8)The corporation shall specify such conditions for sale and lease,which shall be the basis for any approval that may be accorded by the standing
