Section 511A in The Delhi Municipal Corporation Act, 1957
511A. [] [Inserted by Act 67 of 1993, section 133 (w.e.f. 1-10-1993)] Temporary provision with respect to electricity, water, sewage, etc.
- Notwithstanding the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993, all the provisions existing in the principal Act before such commencement relating to(a)water supply, drainage and sewage disposal;(b)electric supply; and(c)prevention and extinguishing of fire, and matters connected therewith or incidental thereto shall be deemed to continue in operation till such date as the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] may, by notification in the Official Gazette, specify and different dates may be specified by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] for any of the aforementioned different matters.
