Section 90(3) in The Delhi Municipal Corporation Act, 1957
(3)[The Standing Committee] [Substituted by Act 67 of 1993, section 67, for the "Committee concerned" (w.e.f. 1-10-1993)] shall lay the first schedule with its comments thereon before the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for its consideration and approval and shall sanction the second either without modifications or with such modifications as it thinks fit and thereafter may amend it either on its own motion after ascertaining the views of the [Commissioner or at his instance.] [Substituted by Act 67 of 1993, section 67, for appropriate authority or at the instance of such authority (w.e.f. 1-10-1993)]
