Section 142(1)(f) in The Delhi Municipal Corporation Act, 1957
(f)relates to any activity of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] or the [a Corporation.] [Substituted by Delhi Act 12 of 2011, sec.2(a) for "the Corporation" (w.e.f. 13-1-2012)]