Section 13 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022
13. In the principal Act, for section 514A, the following sections shall be substituted, namely:—
"514A. Notwithstanding anything contained in this Act, the Central Government may, if necessary, appoint a person to be called the Special Officer, to exercise the power and discharge the functions of the Corporation until the date on which the first meeting of the Corporation is held after the commencement of the Delhi Municipal Corporation (Amendment) Act, 2022.
