Section 206(4) in The Delhi Municipal Corporation Act, 1957
(4)The Commissioner shall cause the said report to be printed and shall forward as soon as may be a printed copy thereof to each councillor [*] [ED. The words "and alderman" have become redundent as reference as to "alderman" omitted by Act 67 of 1993 (w.e.f. 1-10-1993), see section 9 of the Act.] and alderman.
