Section 460Q(a) in The Mumbai Municipal Corporation Act, 1888
(a)the General Manager may [* * *] [The words 'with the approval of the Member-in-Charge' were deleted by Maharashtra 27 of 1999, Section 175(a), (w.e.f. 23-4-1999).] dispose of by sale, hire, hire-purchase or otherwise, any movable property belonging to the corporation not exceeding in value, in each instance, [ten thousand rupees] [These words were substituted for the words 'two thousand rupees' by Maharashtra 17 of 2012, Section 8(1) (w.e.f. 4-8-2012).];
