Section 8 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
8. In the principal Act, in section 203, for sub-section (3), the following sub-section shall be substituted, namely:—
"(3) The contracts already made in accordance with the provisions of the bye-laws made under this Act prior to the commencement of the Delhi MunicipalCorporation (Amendment) Act, 2022 shall be deemed to have been executed by the Commissioner on behalf of the Corporation constituted under sub-section (1) ofsection 3 and shall continue until the expiry of the validity period of such contracts.".
