Section 73 in The Delhi Municipal Corporation Act, 1957
73. First meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] after general election.
- The first meeting of the Corporation after a general election shall be held as early as possible after the publication of the results of the election [***] [The words of aldermen omitted by Act 67 of 1993, section 53 (w.e.f. 1-10-1993)] under section 14 and shall be convened by the Administrator.
