Section 2(52) in The Delhi Municipal Corporation Act, 1957
(52)"rural areas" means the areas of Delhi which immediately before the establishment of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012).] are situated within the local limits of the District Board of Delhi established under the Punjab District Boards Act, 1883 (Punjab Act 20 of 1883), but shall not include such portion thereof as may, by virtue of a notification under section 507, cease to be included in the rural areas as herein defined;
