Section 41(2) in The Delhi Municipal Corporation Act, 1957
(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the duty of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.
