Section 3(2) in The Delhi Municipal Corporation Act, 1957
(2)[The Corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may by the said name sue and be sued.] [Substituted by Delhi Act 12 of 2011, section 6(b), for sub-section (2) (w.e.f. 13-1-2012). Sub-section (2), before substitution, stood as under:"(2) The Corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may be the said name sue and be sued."]
