Section 80(5) in The M.P. Municipal Corporation Act, 1956
(5)The foregoing provisions of this section shall apply to every disposal of property belonging to the Corporation made under or for the purpose of this Act :Provided that-(i)no property vesting in the Corporation in trust shall be leased, sold or otherwise conveyed in a manner that is likely to pre-judicially affect the purpose of the trust subject to which such property is held;(ii)no land [value of which may be prescribed] [Substituted by M.P. Act No. 16 of 1994.] shall be sold or otherwise conveyed without the previous sanction of the Government and every sale, or other conveyance of property vesting in the Corporation shall be deemed to be subject to the conditions and limitations imposed by this Act or by any other enactment for the time being in force.
