Section 7F(c) in The Delhi Municipal Corporation Act, 1957
(c)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident within such ward or is otherwise not entitled to be registered in that roll, the electoral registration officer shall, subject to such general or special the directions, if any, as may be given by the [Election Commission] [Substituted by Act 67 of 1993, section 13, for "Director of Municipal Elections" (w.e.f. 1-10 1993)] in this behalf, amend, transpose or delete the entry:
