Section 3 in THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2023
3. Amendment of section 41.
In section 41 of the principal Act,—(A)in the marginal heading, for the words "act in his discretion", the words "act in his sole discretion" shall be substituted;(B)in sub-section (1),—(a)in the opening paragraph, for the words "act in his discretion", the words "act in his sole discretion" shall be substituted;(b)in clause (ii), the word "; or" shall be inserted at the end;(c)after clause (ii), the following clause shall be inserted, namely:—"(iii) in discharge of his functions under Part IV-A of this Act.";(C)in sub-section (2), for the words "not a matter as respects", the words "not a matter in respect of " shall be substituted.
