Section 539(a) in The Calcutta Municipal Corporation Act, 1980
(a)the Municipal Commissioner may, in his discretion, dispose of, by sale or otherwise, any movable property belonging to the Corporation not exceeding in value in each instance five thousand rupees or such higher amount as the Corporation may determine by regulations, or let out or hire any movable property or grant a lease of any immovable property belonging to the Corporation including any right of gathering and taking fruits and the like for a period not exceeding one year at a time;
