Section 106(1) in The Delhi Municipal Corporation Act, 1957
(1)On the written requisition of a Secretary to the Central Government, the [Commissioner] [Substituted by Act 67 of 1993, section 76, for certain words (w.e.f. 1-10-1993)] may at any time undertake the execution of any work certified by such Secretary to be urgently required in public interest, and for this purpose may temporarily make payments from the Municipal Fund so far as the same can be met without unduly interfering with the regular work of the municipal government.
