Section 45(3) in The Delhi Municipal Corporation Act, 1957
(3)[ One-half of the members referred to in clause (i) of sub-section (1) and one-half of the members referred to in clause (ii) of that sub-section shall retire on the expiration of one year from the date of the constitution of the Standing Committee after the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993, and for that purpose they shall be selected by lot from amongst their respective categories before the said expiration in such manner as the Chairman of the Standing Committee may determine.] [Substituted by Act 67 of 1993, section 39, for sub-section (3)(w.e.f. 1-10-1993)]
