Section 490(2) in The Delhi Municipal Corporation Act, 1957
(2)When [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] is dissolved by an order under sub-section (1),(a)all councillors shall, on the date of the dissolution, vacate their office as such councillors and the persons referred to in clause (b) of sub-section (3) of section 3 shall cease to be represented in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(b)during the period of dissolution of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], all powers and duties conferred and imposed upon [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] by or under this Act or any other law, shall be exercised and performed by such officer or authority as the Central Government may appoint in that behalf;(c)all property vested in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall, until it is re-constituted, vest in the Central Government.
