Section 6 in The Delhi Municipal Corporation Act, 1957
6. Power to alter or amend delimitation orders.
- [A Corporation, with the previous approval of the Central Government] [Substituted by Delhi Act 12 ofn2011, section 9 for "The Corporation", with the previous approval of the "Central Government" (w.e.f. 13-1-2012).], may, from time to time by order in the Official Gazette, alter or amend any order made under section 5.
