Section 104(b) in Gauhati Municipal Corporation Act, 1971
(b)With the sanction of the Standing Committee the Commissioner may dispose of by sale, letting out on hire or otherwise any movable property belonging to the Corporation of which the value does not exceed five thousand rupees; and may with the like sanction grant a lease of any immovable property belonging to the Corporation, including any such right as aforesaid, for any period exceeding one year or sell or grant as lease in perpetuity of any immovable property belonging to the Corporation the value or premium whereof does not exceed three thousand rupees.
