Section 480(2) in The Delhi Municipal Corporation Act, 1957
(2)No regulation made by [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] under this Act shall have effect until it has been approved by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] and published in the Official Gazette.
