Section 512(3) in The Delhi Municipal Corporation Act, 1957
(3)As soon as may be after the commencement of this Act, the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] shall decide(a)which stores, articles and other movable properties referred to in clause (b) of sub-section (2) have been utilised by the New Delhi Municipal Committee for or in connection with the transferred area;(b)which debts, obligations, liabilities, contracts, matters and things referred to in clause (d) of the said sub-section have been incurred, entered into or engaged to be done by, with or for the New Delhi Municipal Committee for or in connection with the transferred area;(c)which officer and other employees referred to in clause (i) of that sub-section served under the said Committee in connection with the transferred area.
