Section 148 in Greater Hyderabad Municipal Corporation Act, 1955
148. Procedure when immovable property cannot be acquired by agreement.
(1)Subject to the provisions of section 124, the Commissioner may dispose of by sale or exchange any movable property belonging to the Corporation the value of which does not exceed 223[rupees twenty five thousand] in each instance, or grant for any term not exceeding twelve months a lease of any immovable property belonging to the Corporation or lease or concession of any right of fishing or grazing or of gathering and taking fruit and the like:Provided that every such disposal, lease or concession made or granted by the Commissioner shall be reported to the Standing Committee within fifteen days.(2)With the sanction of the Standing Committee, the Commissioner may dispose of by sale or exchange any movable property belonging to the Corporation 223[the value of which exceeds rupees twenty five thousand but does not exceed such sum as may be specified by the Government by notification, from time to time] in each instance, or grant for any term not exceeding three years a lease of any immovable property belonging to the Corporation or a lease or concession of any such right as aforesaid.(3)[ [In cases not covered by sub-section (1) or sub-section (2), the Commissioner] [Substituted by Act No.4 of 1993.] shall not lease, sell or otherwise dispose of any movable or immovable property belonging to the Corporation without the previous sanction of the Corporation and of the Government:][Provided that in no case the lease period of immovable property shall exceed twenty five years.] [Proviso added by Act No.15 of 2013.](4)The sanction of the Standing Committee under subsection (2) [or the previous sanction of the Corporation and of the Government] [Substituted by Act No.4 of 1993.] under sub-section (3) may be given either generally or for any class of cases or specially for any particular case.(5)The Commissioner may lend or let out on hire any movable property belonging to the Corporation on such conditions and for such periods as may be specified in regulations made by the Standing Committee in that behalf.
