Section 34 in The Delhi Municipal Corporation Act, 1957
34. Payment of allowances to [councillors and the persons referred to in clause (b) of sub-section 3 of section 3.] [Substituted by Act 67 of 1993, section 31, for the "councillors" and the alderman (w.e.f. 1-10-1993)]
-[The councillors and the persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 31, for the "councillors" and the "alderman" (w.e.f. 1-10-1993)] shall be entitled to receive allowances for attendance at meetings of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and of any of its committees at such rates as may be determined by rules made in this behalf.Mayor and Deputy Mayor
