Section 99(2) in The Delhi Municipal Corporation Act, 1957
(2)[ The Municipal Fund shall be held by the [a Corporation] [Substituted by Act 67 of 1993, section 72, for sub-section (2) (w.e.f. 1-10-1993). Earlier sub-section (2) was amended bt Act 19 of 1988, section 3 and Sch. II (w.e.f. 31-3-1988)] in trust for the purposes of this Act subject to the provisions herein contained and a General Account relating to all moneys received by or on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall be maintained.]
