Section 508A in The Delhi Municipal Corporation Act, 1957
508A. [] [Inserted by Act 67 of 1993, section 131 (w.e.f. 1-10-1993)] Corporation to undertake work on agency basis. Notwithstanding anything contained in any other provision of this Act, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may on such terms and conditions as may be determined by agreement between [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and any authority, body or person, carry out any work which is not connected with its functions on agency basis.
