Section 501(2) in The Delhi Municipal Corporation Act, 1957
(2)The Commissioner shall prepare such report and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall consider it and forward the same to the [***] [The word "Central" omitted by Act 67 of 1993, section 128 (w.e.f. 1-10-1993)] Government with its resolution thereon, if any.
