Section 70(3) in The City of Nagpur Corporation Act, 1948
(3)The [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, section 3, Schedule.] may -(a)in his discretion, dispose of by sale or otherwise, any movable property belonging to the Corporation not exceeding five hundred rupees in value;(b)with the sanction of the [Standing Committee] [These words were substituted for the words 'the concerned Committee' by Maharashtra 26 of 1999, section 39(b).] dispose of by sale or otherwise any movable property belonging to the Corporation;(c)with the sanction of the Corporation, sell or otherwise convey any movable property belonging to the Corporation.
