Section 106(3) in The Delhi Municipal Corporation Act, 1957
(3)On the receipt of any requisition under sub-section (1) the Commissioner [*] [The words "or as the case may be, the General Manager (Electricity)" omitted by Act 67 of 1993, section 76 (w.e.f. 1-10-1993)] [*] [The words "or the General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] shall forthwith forward a copy thereof to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] together with a report of the steps taken by him in pursuance of the same.
