Section 45(2) in The Delhi Municipal Corporation Act, 1957
(2)On and [from such date as may be determined by the [a Corporation] [Substituted by Act 67 of 1993, section 39 for from the date of such election (w.e.f. 1-10-1993)] by resolution] [Substituted by Act 67 of 1993, section 39, for sub-section (1) (w.e.f. 1-10-1993)] the Standing Committee shall be deemed to have been constituted.
