Section 2(6) in The Delhi Municipal Corporation Act, 1957
(6)[ "Commissioner" means the Commissioner of the Corporation] [[Substituted by Delhi Act 12 of 2011, section 3(a), for clause (6) (w.e.f. 13-1-2012). Clause (6), before substitution, stood as under"(6)" Commissioner" means the Commissioner of the Corporation."]]
