Section 298(3) in The Delhi Municipal Corporation Act, 1957
(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the Central [Government] [Inserted by Act 67 of 1993, section 97 (w.e.f. 1-10-1993).] may, by notification, direct that all or any of the functions of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or the Commissioner, in respect of public streets under this Act shall be performed by such authority as may be specified therein]
