Section 467(c) in The Delhi Municipal Corporation Act, 1957
(c)other than those specified in clauses (a) and (b), except on the complaint of, or upon information received from, [the Commissioner, or a person authorised by him] [Substituted by Act 67 of 1993, section 113, for certain words (w.e.f. 1-10-1993)] by a general or special order in this behalf.
