Section 7(3) in The Delhi Municipal Corporation Act, 1957
(3)The Administrator shall, when so requested by the Election Commission make available to that Commission such staff which the Administrator considers necessary for discharge of the functions conferred on the Election Commission by sub-section (1).] [Substituted by Act 67 of 1993, section 8, for section 7 (w.e.f. 1-10-1993).]
