Section 33(1) in The Delhi Municipal Corporation Act, 1957
(1)If a Councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 29 (w.e.f. 1-10-1993)](a)becomes subject to any of the disqualifications mentioned in [section 9 or sub-section (2) of section 32A or,] [Substituted by Act 67 of 1993, section 29, for section 9, or (w.e.f. 1-10-1993)](b)resigns his seat by writing under his hand addressed to the Mayor and delivered to the Commissioner, his seat shall thereupon become vacant.
