Section 2(11) in The Delhi Municipal Corporation Act, 1957
(11)"Delhi Cantonment" means the area for the time being within the local limits of the Delhi Cantonment Board;[***] [Clause (12) omitted by Act 67 of 1993, section 2 (w.e.f. 1-10-1993).][***] [Clause (13) omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971).][***] [Clause (14) omitted by act 67 of 1993, section 2 (w.e.f. 1-10-1993)][***] [Clause (14A) omitted by Act 67 of 1993, section 2 (w.e.f. 1-10-1993). Earlier clause (14A) was inserted by Act 55 of 1974, section 2 (w.e.f. 10-1-1975)]
