Section 72(2) in The Delhi Municipal Corporation Act, 1957
(2)The Mayor or in his absence the Deputy Mayor may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one fourth of the total number of councillors [and other person referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 52, for "and alderman" (w.e.f. 1-10-1993)], convene a special meeting of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]
