Section 150(2) in The Delhi Municipal Corporation Act, 1957
(2)Any resolution passed under sub-section (1) shall be submitted to the [***] [The word "Central" omitted byu Act 67 of 1993, section 86 (w.e.f. 1-10-1993)] Government for its sanction, and if sanctioned by that Government, shall come into force on and from such date as may be specified in the order of sanction.
