Section 507(a) in The Delhi Municipal Corporation Act, 1957
(a)[a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] with the previous approval of the [***] [The word "Central" omitted by Act 67 of 1993, section 130 (w.e.f.)] Government, may, by notification in the Official Gazette, declare that any portion of the rural areas shall cease to be included therein and upon the issue of such notification that portion shall be included in and form part of the urban areas;
