Section 92(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)No Council shall transfer any of its immovable property without the sanction of the State Government.[Provided that, where the Council has granted approval to the implementation of the Pradhan Mantri Awas Yojana of the Central Government, on the land belonging to it, the Chief Officer shall grant lease of such land to the eligible individual beneficiary in the manner, as may be notified by the State Government.] [Inserted by Maharashtra Act No. 75 of 2018, dated 17.12.2018.]
