Section 3(B) in The Government of National Capital Territory of Delhi (Amendment) Act, 2023
(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.";
