Section 14 in The Delhi Municipal Corporation Act, 1957
14. [ Publication of result of election. [Substituted by Act 67 of 1993, section 21, for section 14 (w.e.f. 1-10-1993)]
- The names of all persons elected as councillors shall, as far as may be, after each election, be published by the Election Commission simultaneously in the Official Gazette.] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975)]Disputes regarding elections
