Section 349A(4) in The Delhi Municipal Corporation Act, 1957
(4)The Commissioner shall forward the draft bye-laws to the Central [Government] [Substituted by Delhi Act 12 of 2011. 2(b), "Central Government" (w.e.f. 13-1-2012)] along with his recommendations and the objections and suggestions received from the public, within three months of their publication in the Official Gazette.
