Section 502 in The Delhi Municipal Corporation Act, 1957
502. Other laws not to be disregarded.
Save as provided in this Act, nothing contained in this Act shall be construed as authorising the disregard by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority or any municipal officer or other municipal employee of any law for the time being in force.
