Section 490A in The Delhi Municipal Corporation Act, 1957
490A. [] [Inserted by Act 67 of 1993, section 125 (w.e.f. 1-10-1993)] Delegation of power by the Central Government.
- The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified in the notification be exercisable by the Government or any of its officers or by the Commissioner or any other authority.
