Section 193(3) in The Delhi Municipal Corporation Act, 1957
(3)The period for the exchanging of any such consolidated loan shall not, without the sanction of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)], extend beyond the farthest date within which any of the loans to be consolidated would otherwise be repayable.
