Section 95 in The Coimbatore City Municipal Corporation Act, 1981
95. Disposal of property and interests therein.
(1)Subject to the provisions of section 101, the Commissioner may, lease or dispose by sale or exchange of any corporation movable property the value of which does not exceed five thousand rupees in each instance, and of any corporation immovable property the value of which does not exceeds ten thousand rupees, or grant for any term not exceeding twelve months a lease of any corporation immovable property or a 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 lease or dispose by sale or exchange of any corporation movable property the value of which exceeds five thousand rupees but does not exceed ten thousand rupees in each instance, and of any corporation immovable property the value of which exceeds ten thousand rupees but does not exceed twenty thousand rupees or grant for any term not exceeding three years a lease of any corporation immovable property, or lease or concession of any such right as aforesaid.(3)With the sanction of the council the Commissioner may lease, sell or otherwise dispose of any corporation movable property, the value of which exceeds ten thousand rupees and of any corporation immovable property, the value of which exceeds twenty thousand rupees.(4)The sanction of the standing committee under sub-section (2 ) or that of the council 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 corporation movable property on such condition and for such periods as may be specified in regulations made by the standing committee in that behalf.
