Section 481A in The Delhi Municipal Corporation Act, 1957
481A. [] [[Substituted by Delhi Act 12 of 2011, section 2(18), for section 481(A) (w.e.f. 13-1-2012). it was inserted by Act 20 of 1983, section 2 and Sch. (w.e.f. 15-3-1984). Section 481(A), before substitution by Delhi Act 12 of 2011, stood as under:
"481A. Regulations and bye-laws to be laid before Parliament.- The Central Government shall cause every regulation made under this Act and every bye-law made under section 481 to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modification in the regulation or bye-law or both Houses agree that the regulation or bye-law should not be made, the regulation or bye-law shall thereafter, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation or bye-law."]] Regulations and bye-laws to be laid before Parliament.- The Government shall cause every regulation made under this Act and every bye-law made under section 481 to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modification in the regulation or bye-law or both Houses agree that the regulation or bye-law should not be made, the regulation or bye-law shall thereafter, have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation or bye-law.
