Section 511B(3) in The Delhi Municipal Corporation Act, 1957
(3)As soon as may be after the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993, the Central [Government] [ Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] shall decide,(a)which stores, articles and other movable properties referred to in clause (b) of sub-section (2) have been utilised by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] for or in connection with the "transferred functions";(b)which debts, obligations, liabilities, contracts, matters and things referred to in clause (d) of the said sub-section have been incurred, entered into or engaged to be done by, with or for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] for or in connection with the "transferred functions";(c)which officers and other employees referred to in clause (i) of that sub-section served under [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in connection with the "transferred functions".
