Section 78(1) in The Delhi Municipal Corporation Act, 1957
(1)Save as otherwise provided in this Act, all matters required to be decided by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall be decided by the majority of the votes of the [members and persons referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 58, for "members" (w.e.f. 1-10-1993)] present and voting.
