Section 41 in The Delhi Municipal Corporation Act, 1957
41. General powers of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
(1)Subject to the provisions of this Act and the rules, regulations and bye-laws made thereunder the municipal government of [the area of the Corporation] [Substituted by Delhi Act 12 of 201, section 2(c) for Delhi (w.e.f. 13-1-2012)] shall vest in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the duty of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.
