Section 104 in The Rules of Procedure and Conduct of Business in the Metropolitan Council of Delhi
104. Arrangement of amendments.
- Amendments of which notice has been given, shall, as far as practicable, be arranged in the list of amendments issued from time to time in the order in which they may be called. In arranging amendments raising the same question at the same point of a clause, precedence may be given to an amendment moved by the member-in-charge of the Bill. Subject as aforesaid, amendments may be arranged in the order in which notice of them is received.
