Section 97(2) in The Delhi Municipal Corporation Act, 1957
(2)In the case of any difference of opinion between the Commission and the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] on any matter, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall refer the matter to the Central Government and the decision of that Government thereon shall be final.
