Section 2(b) in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
(b)in sub-section (3) of section 36, sub-section (1) of section 41, clause (y) of section 43, clauses (b) and (c) of section 70, sub-section (1) of section 109, sub-section (1) of section 147, clause (d) of section 301, section 355, sub-section (1) of section 394, clause (a) of sub-section (1) of section 399 and section 481, for the words "the area of the Corporation" wherever they occur, the word "Delhi" shall, subject to such changes as the rules of grammar require, be substituted;
