Section 2 in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986
2. Definitions.
-In these rules, unless the context otherwise requires,(a)"Act" means the Delhi Municipal Corporation Act, 1957 (66 of 1957); (b) "Administrator" means the [*] [Now the Lieutenant Governor of the National Capital Territory of Delhi.]Administrator of the Union territory of Delhi;(c)"Commissioner" means the Commissioner of the Corporation;(d)"Corporation" means the Municipal Corporation of Delhi;(e)words and expressions used herein but not defined shall have the same meaning as assigned to them in the Delhi Municipal Corporation Act, 1957 (66 of 1957).
