Section 200(e) in The Delhi Municipal Corporation Act, 1957
(e)the sanction of the Standing Committee or of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] under the aforesaid clauses may be given either generally for any class of cases or specially for any particular case;
