Section 41(1) in The Delhi Municipal Corporation Act, 1957
(1)Subject to the provisions of this Act and the rules, regulations and bye-laws made thereunder the municipal government of [the area of the Corporation] [Substituted by Delhi Act 12 of 201, section 2(c) for Delhi (w.e.f. 13-1-2012)] shall vest in the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].
