Section 345(a) in The Gujarat Provincial Municipal Corporations Act, 1949
(a)the Transport Manager may dispose of by sale, hire or otherwise, any movable property belonging to the Corporation not exceeding in value, in each instance, two thousand rupees or such higher amount as the Corporation may from time to time, with the approval of the [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws, Order, 1950.] Government, determine;
