Section 52(3) in The Delhi Municipal Corporation Act, 1957
(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.]
