Section 468(4) in The Delhi Municipal Corporation Act, 1957
(4)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall, out of the Municipal Fund, pay to the [***] [The word "Central" omitted by Act 67 of 1993, section 115 (w.e.f. 1-10-1993)] Government the amounts of the salary, pension, leave and other allowances as fixed under sub-section (3) together with all other incidental charges in connection with the establishments of the said magistrates.
