Section 193(2) in The Delhi Municipal Corporation Act, 1957
(2)The terms of any such consolidated loan and the form of its scrip and the rates at which exchange into such consolidated loan shall be permitted shall be subject to the prior approval of the Central [Government.] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Govenment" (w.e.f. 13-1-2012)]
