Section 203(3) in The Delhi Municipal Corporation Act, 1957
(3)The contracts already made in accordance with the provisions of the bye-laws made under this Act prior to the commencement of the Delhi MunicipalCorporation (Amendment) Act, 2022 shall be deemed to have been executed by the Commissioner on behalf of the Corporation constituted under sub-section (1) ofsection 3 and shall continue until the expiry of the validity period of such contracts. [substituted by act 10 of 2022]
