Section 3 in THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2021
3. In section 24 of the principal Act, in the second proviso,—
(i)in clause (c), for the word and figures "section 43.", the words and figures "section 43; or" shall be substituted;(ii)after clause (c), the following clause shall be inserted, namely:—"(d) incidentally covers any of the matters which falls outside the purview of the powers conferred on the Legislative Assembly.".
