Section 92(a) in The Mumbai Municipal Corporation Act, 1888
(a)the Commissioner may, [subject to the regulations made in this behalf] [These words were substituted for the words 'in his discretion' by Maharashtra 10 of 1998, Section 53(a)(i).], dispose of, by sale or otherwise, any movable property belonging to the corporation not exceeding in value, in each instance, [five lakh rupees] [These words were substituted for the words 'one lakh rupees' by Maharashtra 10 of 1998, Section 53(a)(ii).], or grant a lease of any immovable property belonging to the corporation; including any right of fishing or of gathering and taking fruit and the like, for any period not exceeding twelve months at a time :
