Section 2(27) in The Delhi Municipal Corporation Act, 1957
(27)"member" in relation to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012).] means a councillor;[***] [The words or an alderman therorf omitted by act 67 of 1993, section 2 (w.e.f. 1-10-1993).]
