Section 511B(1) in The Delhi Municipal Corporation Act, 1957
(1)In this section, "transferred functions" means such functions of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] which immediately before the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993 were the functions of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] but as from such commencement become the functions of any other authority or functionary hereinafter called the "new authority".
