Section 460 in The Delhi Municipal Corporation Act, 1957
460. Power of the court of the district judge to delegate certain powers and to make rules.
- The court of the district judge of Delhi may(a)delegate, either generally or specially, to the court of an additional district judge, power to receive applications, [election petitions] [Inserted by Act 42 of 1961, section 18 (w.e.f. 12-9-1961).], appeals and references under this Act or any rule, regulation or bye-law made thereunder, and to hear and determine such applications, [election petitions] [Inserted by Act 42 of 1961, section 18 (w.e.f. 12-9-1961)], appeals and references;(b)with the approval of the [***] [The word "Central" omitted by Act 67 of 1993, section 111 (w.e.f. 1-10-1993)]Government, make rules not inconsistent with this Act or any rule, regulation or by-law made thereunder, providing for any matter connected with the exercise of the jurisdiction conferred upon the court by this Act which is not herein specifically provided for.Offences and penalties
