Section 511A(c) in The Delhi Municipal Corporation Act, 1957
(c)prevention and extinguishing of fire, and matters connected therewith or incidental thereto shall be deemed to continue in operation till such date as the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] may, by notification in the Official Gazette, specify and different dates may be specified by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] for any of the aforementioned different matters.
