Section 120A(2) in The Delhi Municipal Corporation Act, 1957
(2)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)] may, in the public interest, entrust the collection of the service charge as aforesaid to any organization of slum dwellers or residents of resettlement colonies recognized by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation "(w.e.f. 13-1-2012)].
