Section 11(1) in The Delhi Municipal Corporation Act, 1957
(1)A general election of councillors shall be held for the purpose of constituting the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] under section 3.[***] [Sub-section (2) omitted by Act 67 of 1993, section 18 (w.e.f. 1-10-1993)]
