Section 78(2) in The Delhi Municipal Corporation Act, 1957
(2)The voting shall be by show of hands, but the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may, subject to such regulations as may be made by it, resolve that any question or class of questions shall be decided by ballot.
