Section 78(4) in The Delhi Municipal Corporation Act, 1957
(4)If voting as aforesaid is demanded, the votes of all the [members and persons referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 58, for "members" (w.e.f. 1-10-1993)] present who desire to vote shall be taken under the direction of the presiding officer at the meeting and the result of the voting shall be deemed to be the resolution of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] at such meeting.
