Section 52 in The Delhi Municipal Corporation Act, 1957
52. [ Powers and functions of the Wards Committee. [Substituted by Act 67 of 1993, section 42, for sections 50 to 53 (both inclusive)(w.e.f. 1-10-1993)]
(1)Subject to the provisions of this Act, every Wards Committee shall exercise the powers and perform the functions as specified in the Fifteenth Schedule on behalf of the [a Corporation] in relation to that Zone.(2)[The Central Government may] [Substituted by Delhi Act 12 of 2011, section 10, for "The Central Government may, after consultation with the Government" (w.e.f. 13-1-2012)], by notification in the Official Gazette amend the Fifteenth Schedule.(3)When any question arises as to whether any matter falls within the purview of a Wards Committee or the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], it shall be referred to the Government, and the decision of that Government thereon shall be final.]
