Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] NCT Delhi - Subsection Section 35(2) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 (2)Every hirer shall before executing the said agreement pay to the Authority the instalment of the price as provided in regulation 11.
