Section 193(1) in The Delhi Municipal Corporation Act, 1957
(1)Notwithstanding anything to the contrary contained in this Chapter, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] may consolidate all or any of its loans and for that purpose may invite tenders for a new loan (to be called "the Delhi Municipal consolidated loan, 19__________") and invite holders of the municipal debentures to exchange their debentures for scrips of such loan.
