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[Cites 0, Cited by 2] [Section 172] [Entire Act]

State of Punjab - Subsection

Section 172(2) in The Punjab Municipal Act, 1999

(2)The Municipality may, -
(a)dispose of, by sale or otherwise, any movable property belonging to the Municipality; and
(b)with the prior approval of the Government, sell, mortgage, gift or grant a lease of any immovable property belonging to the Municipality :
Provided that no such prior approval of the Government shall be necessary in the case of a lease by public auction of any immovable property for a period of five years.