Section 101(2) in The Delhi Municipal Corporation Act, 1957
(2)Payment of any sum due by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in excess of one hundred rupees shall be made by means of a cheque signed in accordance with sub-section (1) and not in any other way.
