Section 460(a) in The Delhi Municipal Corporation Act, 1957
(a)delegate, either generally or specially, to the court of an additional district judge, power to receive applications, [election petitions] [Inserted by Act 42 of 1961, section 18 (w.e.f. 12-9-1961).], appeals and references under this Act or any rule, regulation or bye-law made thereunder, and to hear and determine such applications, [election petitions] [Inserted by Act 42 of 1961, section 18 (w.e.f. 12-9-1961)], appeals and references;
