Section 490B in The Delhi Municipal Corporation Act, 1957
490B. [] [Inserted by Delhi Act 12 of 2011, section 20 (w.e.f. 13-1-2012)] Delegation of power by the Government.
- The Government may, by notification in the Official Gazette, diect that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified int he notification, be exercisable by any of its officers or by Commissioner or by any other authority.]
