Section 33(3) in The Delhi Municipal Corporation Act, 1957
(3)[ If any question arises as to whether a councillor has become subject to any of the disqualifications mentioned in section 9 or sub-section (2) of section 32A, the question shall be referred for the decision of the Administrator and his decision shall be final.] [Substituted by Act 67 of 1993, section 29, for sub-section (3) (w.e.f. 1-10-1993)]
