Section 349A(1) in The Delhi Municipal Corporation Act, 1957
(1)The Central [Government] [Substituted by Delhi Act 12 of 2011, 2(b) for "Central Government" (w.e.f. 13-1-2012)] may, by notification in the Official Gazette, make bye-laws for carrying out the provisions of this Chapter:Provided that all bye-laws made by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] under paragraph F of sub-section (1) of section 481 of this Act as it stood immediately before the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993 and in force immediately before such commencement, shall be deemed to have been made under the provisions of this section and shall continue to have the same force and effect after such commencement until it is amended, varied, rescinded or superseded under the provisions of this section.
