Section 3A in The Delhi Municipal Corporation Act, 1957
3A. [ Division of the area of a Corporation into zones and wards. [Substituted by Delhi Act 12 of 2011, section 7, for section 3A (w.e.f. 13-1-2012). Section 3A before substitution, stood as under: "3A. Division of Delhi into zones. - (1) Delhi shall be divided into the number of zones specified in column (1) of the Fourteenth Schedule and each zone shall be known by the name specified in column 2 of that Schedule and each zone shall extend to the areas comprised in the wards specified against that zone in column (3) of the said Schedule. (2) The Central Government may, after consultation with the Government, from time to time, by notificaion in the Official Gazette, alter the names, increse or diminish the area or any zone specified in column (3) of the Fourteenth Schedule."]
(1)The area of every Corporation shall be divided into a number of zones and each zone into a number of wars as specified in the Fourteenth schedule(2)The Government may, by notification in the Official Gazette, alter the number or the name, and increase or diminish the area of any zone or ward specified in the Fourteenth Schedule.]
