Section 507(b) in The Delhi Municipal Corporation Act, 1957
(b)[a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] with the previous approval of the [***] [The word "Central" omitted by Act 67 of 1993, section 130 (w.e.f. 1-10-1993)] Government may, by notification in the Official Gazette,(i)exempt the rural areas or any portion thereof from such of the provisions of this Act as it deems fit,(ii)levy taxes, rates, fees and other charges in the rural areas or any portion thereof at rates lower than those at which such taxes, rates, fees and other charges are levied in the urban areas or exempt such areas or portion from any such tax, rate, fee or other charge;
