- In this Act, unless the context otherwise requires, -(a)"Commission" means the Finance commission for the National Capital Territory of Delhi constituted under clause (1) of Article 243-I read with Article 243-Y of the Constitution of India;(b)"Council of Ministers" means the Council of Ministers of the Government of National Capital Territory of Delhi;(c)"Government" means the Government of National Capital Territory of Delhi;(d)"Legislative Assembly" means the Legislative Assembly of the National Capital Territory of Delhi;(e)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory of Delhi;(f)"Municipality" means a Municipality constituted under Article 243-Q of the Constitution of India;(g)"Prescribed" means prescribed by rules made under the Act.
