Section 483 in The Delhi Municipal Corporation Act, 1957
483. Supplemental provisions respecting bye-laws.
(1)Any power to make bye-laws conferred by this Act is conferred subject to the conditions of the bye-laws being made after previous publication and in the case of such bye-laws being made by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] of their not taking effect until they have been approved by the [***] [The word "Central" omitted by Act 67 of 1993, section 121 (w.e.f. 1-10-1993)] Government and published in the Official Gazette.(2)The [***] [The word "Central" omitted by Act 67 of 1993, section 121 (w.e.f. 1-10-1993)] Government in approving a bye-law may make any change therein which appears to it to be necessary.(3)The [***] [The word "Central" omitted by Act 67 of 1993, section 121 (w.e.f. 1-10-1993)] Government may, after previous publication of its intention cancel any bye-law which it has approved, and thereupon the bye-law shall cease to have effect.
