Section 2 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
2. In the Delhi Municipal Corporation Act, 1957 (hereinafter referred to as the principal
Act),—(a)for the words "A Corporation", "every Corporation", "each Corporation" or the word "Corporations", wherever they occur in the Act, the words "The Corporation" or "the Corporation", as the case may be, shall be substituted;(b)in sub-section (3) of section 36, sub-section (1) of section 41, clause (y) of section 43, clauses (b) and (c) of section 70, sub-section (1) of section 109, sub-section (1) of section 147, clause (d) of section 301, section 355, sub-section (1) of section 394, clause (a) of sub-section (1) of section 399 and section 481, for the words "the area of the Corporation" wherever they occur, the word "Delhi" shall, subject to such changes as the rules of grammar require, be substituted;(c)in sections 1, 3A, 5, 6, 32A, 55, 56, 57, 193, 330A and 499, for the word "Government", wherever it occurs, the words "Central Government" shall besubstituted.
