Section 16 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
16. Functions of Registered Agency.
- The Registered Agency shall be responsible at its own cost for carrying out current as well as special repairs to and maintenance of the common portions and common services to the satisfaction of the Authority and in accordance with the provisions of the relevant agreement:Provided that in the case of failure in the discharge of such responsibility on the part of the Registered Agency, the Authority may discharge it and the expense thus incurred by the Authority (whose decision as to the amount of such expenses shall be binding on the Agency) shall be recoverable as arrears of land revenue.
