Section 468(6) in The Delhi Municipal Corporation Act, 1957
(6)For the purposes of [the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 67 of 1993, section 115, for the "Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 1-10-1993) ], all municipal magistrates appointed under this Act shall be deemed to be magistrates appointed under [section 16] [Substituted by Act 67 of 1993, section 115, for section 12 (w.e.f. 1-10-1993)] of the said Code.
