Section 11 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
11. In the principal Act, in section 479,—
(a)in sub-section (2), after the word and figures "section 31", the words, brackets, figures and letter "and every notification issued under sub-section (2) of section 3A" shall be inserted;(b)in sub-section (3), the words, brackets, figures and letter "sub-section (2) of section 3A and" shall be omitted.
