Section 206(5) in The Delhi Municipal Corporation Act, 1957
(5)The Commissioner shall also forward without delay to the [***] [The word "Central" omitted by Act 67 of 1993, section 93 (w.e.f. 1-10-1993).] Government so many copies of the said report as may be required by that Government with a brief statement of the action, if any, taken or proposed to be taken thereon.
