Section 200(f) in The Delhi Municipal Corporation Act, 1957
(f)subject to any conditions or limitations that may be specified in any other provisions of this Act, the foregoing provisions of this section shall apply to every disposal of property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] made under, or for any purpose of, this Act;
